SUBHRO KAMAL MUKHERJEE,J. - (1.) This is an application under Article 226 of the Constitution of India challenging the judgment and order dated May 13, 2011 passed by the Central Administrative Tribunal, Calcutta Bench, in Original Application No. 1888 of 2009.
(2.) By the order impugned, the tribunal directed the authorities to consider the case of the applicant on merit for appointment on compassionate ground along with the cases of the other eligible candidates within a period of three months from the date of receipt of the copy of the order by the authorities.
(3.) It is contended by Mr. Golam Mastafa, learned advocate appearing for the petitioners, that the authorities had empanelled the petitioner no. 2 in the original application, namely, Abhijit Dey, for the purpose of offering him compassionate appointment. He could not come within the zone of consideration for three years.;