- (1.) Both the parties are represented by the learned Advocate. Since the facts are not disputed, no opportunity is to be granted to the respondents to file affidavits in the matter.
(2.) The petitioner herein is aggrieved by the rejection of the prayer for employment on compassionate ground by the Director of Health Services, Government of West Bengal.
(3.) Challenging the said order passed by the Director of Health Services, Government of West Bengal rejecting the prayer for employment of the petitioner on compassionate ground, an application was filed before the learned West Bengal Administrative Tribunal and the said learned Tribunal by the order dated 26th August, 2009, dismissed the application filed on behalf of the petitioner on merits.;