SANJUKTA RAKSHIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit of service filed today is taken on record.

(2.) In spite of several notices, there is no representation on behalf of the school. In fact, in spite of the order of May 16, 2024, directing the school authorities to disclose by way of a report the reason for non-payment of the HRA of the petitioner, no such report has been filed nor is the school represented.

(3.) The writ petitioner is an Assistant Teacher under the State. The subject matter of challenge is Memo No. 5839-F(P) dated July 9, 2012 and Corrigendum dated December 27, 2018, issued by the Secretary, Finance Department, Government of West Bengal and the Memo No. 68-ES/Audit/12A-47/17 dated November 16, 2017, issued by the Special Secretary, School Education Department, Government of West Bengal.