- (1.) This writ application is directed against the judgment dated May 8, 2014 passed by the learned West Bengal Administrative Tribunal in O.A. No.918 of 2011.
(2.) By virtue of the impugned judgment, the original application was dismissed rejecting the claim of the petitioner for considering his candidature for appointment on compassionate ground.
(3.) The facts of this case, in a nutshell, are as follows:-;