PRIYA ANAND HOBALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith as affidavit in reply on behalf of the respondents has been filed. Heard Mr. Pathan learned Advocate for the petitioner and Mrs. Bhide learned A.G.P for the Respondents.

(2.) The petitioner was appointed as a Resident Anesthetist at ESIS Hospital, Worli, Mumbai under Appointment Order dated 23rd September 1980, Exhibit- E to the Petition. That was a temporary post of M.M.I.S. Class II requiring the petitioner to officiate on the post until the post was filled on regular basis. The petitioner served initially at Worli and then at Mulund and Ulhasnagar. She is now serving at the E.S.I.S Hospital, Worli, Mumbai. She lives in Thane as is evident from the title of the Petition.

(3.) The petitioner does not reside in Government accommodation. The petitioner claims to be paid House Rent Allowance (HRA) on the premise that she does not want and has rejected the government accommodation offered to her.