DEBASISH KAR GUPTA,J. - (1.) This is an application filed under Article 226 of the Constitution of India assailing a final order dated April 2, 2018 passed by the West Bengal Administrative Tribunal in the original application, bearing O.A. No. 489 of 2014.
(2.) The subject matter of challenge in the above original application was an order dated August 13, 2013 passed by the respondent No. 3 rejecting an application of the petitioner dated July 20, 2012 for appointment on compassionate ground.
(3.) The father of the petitioner, namely, Rajendra Madraji, died in harness on July 9, 2003. The petitioner was a minor at that point of time and after attaining majority, he submitted his application for appointment on compassionate ground. It was rejected by the aforesaid order dated August 13, 2013 passed by the respondent No. 3.;