S.B. Sinha, J. - (1.) This writ application is directed against a Judgment and order dated 10th May, 1999 passed by the West Bengal Administrative Tribunal in Case No. TA-1617 of 1997 whereby and whereunder application filed by the respondents herein for their appointment on Compassionate Ground was allowed.
(2.) Jagamohan Nandi and Amiya Kanti Sarkar filed the aforementioned application questioning, inter alia, an order dated 5th March, 1991 passed by the Appellant herein District Magistrate, Bankura whereby and whereunder the prayer of the original applicants/respondents for their appointments on Compassionate Ground was rejected.
(3.) Jagamohan Nandi father of Sri Debajyoti Nandi was declared completely and permanently incapacitated by the Medical Board duly constituted by the Government of West Bengal and was superannuated w.e.f. 1st December, 1987. The said Shri Debajyoti Nandi prayed that his son be appointed on compassionate ground in his place.;