NANDITA BHATTACHARJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application, inter alia, praying for release of House Rent Allowance, current and arrears, in favour of the petitioner.

(2.) Affidavit of service filed in Court is taken on record.

(3.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is an approved Assistant Teacher at Chittaranjan Colony