- (1.) This is an application filed under Article 226 of the Constitution of India assailing a final order dated November 24, 2016 passed by the West Bengal Administrative Tribunal rejecting the prayer of the petitioner for his appointment on compassionate ground.
(2.) The father of the petitioner, namely, Gopal Chandra Ghosh breathed his last on December 22, 2003 while he was working for gain under the Micro and Small Scale Enterprises (M & S.S.E.), West Bengal, Durgapur Zone.
(3.) Though it is the claim of the petitioner that the application for appointment on compassionate ground was submitted by him immediately after the death of his father, he failed to substantiate his stand before the respondent authority while an opportunity of hearing was given to him. No material was produced before the learned Tribunal in support of his above submission.;