SAHADEV BANDYOPADHYAY Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Exception to the report of the District Inspector of Schools (S.E.), Kolkata, the respondent no.6 herein is filed on behalf of the petitioner, let it be kept with the record. The petitioner was the Headmaster of Sailendra Sircar Vidyalaya, Kolkata. On attaining the age of superannuation, he has retired from his said service on November 30, 2021.

(2.) The petitioner, while in service, was denied full House Rent Allowance('HRA' in short) on and from July, 2017 till his retirement on the ground that the HRA which his wife is receiving, being an employee of a private company, is adjustable against the amount of HRA to which the petitioner is entitled to.

(3.) The petitioner by a representation dated August 22, 2022 to the respondent no. 6 demanded release of the full HRA.