- (1.) This is an application under Article 226 of the Constitution of India challenging judgment and order dated April 26, 2011 passed by the West Bengal Administrative Tribunal in Original Application no.3999 of 2007.
(2.) Mohan Lal Mukherjee, since deceased, while working as a General Duty Attendant, died-in-harness on June 2, 2003 leaving behind him, his widow, three unemployed sons and one married daughter.
(3.) A request was made for appointment of this petitioner on compassionate ground.;