PAROMITA BANDOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) - By this writ application, the petitioner, a Library Instructor in Berhampore Girls' College which is a Government sponsored College, has prayed for declaration that Memo No. 1963-Edn.(CS)/3A-4/81 dated 29th December, 1981 prohibiting the employees of government sponsored colleges whose spouses are drawing house rent allowance from Central Government, State Government, autonomous public undertakings or semi-government organization such as Municipality, Port Trust, autonomous bodies such as nationalized banks, Life Insurance Corporation of India or other educational institution etc. from getting full house rent allowance does not affect her right as her husband being an employee of the State Bank of India, does not come within those categories and, as such, she is entitled to get full House Rent Allowance.

(2.) Thus, a short question arises for determination in this writ application.

(3.) The question is whether an employee of a State Bank of India can be brought within the category of ?an employee of educational institution/Central Government/State Government/Autonomous Public Undertaking or a Semi-Government organization, such as, Municipality, Port Trust, Nationalized Bank, Life Insurance Corporation of India etc?.