- (1.) An affidavit-of-service is filed in Court today; let the same be kept with the record.
(2.) This is an application under Article 226 of the Constitution of India against order dated January 15, 2010 passed by the West Bengal Administrative Tribunal, in Original Application No. 1304 of 2009.
(3.) In substance, the tribunal rejected the prayer for appoint of the petitioner on compassionate ground on the death of her mother.;