- (1.) An affidavit of service is filed. In spite of service, none appears for the respondents to oppose the prayers made in the application.
(2.) This is an application under Article 226 of the Constitution of India against order dated September 30, 2011 passed by the Central Administrative Tribunal, Calcutta Bench, in Original Application no.143 of 2009.
(3.) The writ petitioner was working as Call Boy under the Chief Yard Master, BKSC, South Eastern Railway.;