SHANKARI HALDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) This writ application has been filed challenging the order dated 14th May, 2001 passed by the West Bengal State Administrative Tribunal dismissing the application filed by the petitioner, inter alia, on the ground that the Tribunal has no jurisdiction to entertain the said petition.

(3.) The facts shortly put are this that the petitioners who are working as Special Attendants Aaya, wanted absorption of their services by the State Government. From the order dated 24th April, 2000 passed by the Secretary, Government of West Bengal, Department of Health & Family Welfare it appears that 50% of the vacancies occurring in a year in a particular hospital in Group 'D' category of staff are to be filled up by special attendants. The petitioners are claiming absorption in view of such circumstances. Therefore, they are claiming absorption in State services.