DIPAK KARMAKAR Vs. STATE OF W.B.

JUDGEMENT

(1.) For the State Affidavit-in-opposition filed be taken on record. Sufficient grounds have been made out for the absence of the writ petitioner on 10.12.2018. Hence, the order is recalled and the writ petition is restored to its original file and number. Accordingly, CAN 10372 of 2018 is allowed.

(2.) The writ petitioner has retired from the service of one S. M. Nagar Derozio Smriti Vidyalaya (High), a sponsored institution. The petitioner has always been residing in a lower income group housing facility provided to his father who was not a government employee. The writ petitioner continues to occupy such quarters even today.

(3.) Admittedly, the petitioner's father was enjoying housing facility under the lower income group housing scheme of the Government of West Bengal and paid subsidized rent.