STATE OF WEST BENGAL Vs. RANBINDRA NATH SENGUPTA

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the parties.

(2.) This appeal is directed against judgment dated 17-5-1994 passed by the Division Bench of Calcutta High Court in F.M.A.T. No. 1966 of 1992 allowing the appeal and setting aside the judgment of the Single Bench of the said High Court in the writ petition being Civil Rule No. 11360(W) of 1990.

(3.) The aforesaid writ petition was made by the respondents Ranbindra Nath Sengupta and other petitioners being employees of the State Government who had been allotted Government flats and had been paying assessed amounts for such occupation and were enjoying the House Rent Allowance.