- (1.) This is an application under Article 226 of the Constitution of India against order dated June 10, 2011 passed by the West Bengal Administrative Tribunal in Original Application no.1390 of 2003.
(2.) The writ petitioner claimed, by filing the aforementioned original application, for his absorption in Group 'D' post as he worked consecutively five years as Tahsil Mohurrier after attaining the age of eighteen years.
(3.) The Tribunal, by the order impugned, rejected his prayer.;