TAPAN DEBNATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE writ petitioner herein is a lower division assistant and at present employed in the office of the Sub-Divisional Officer, Kalyani, in the District of Nadia.

(2.) IT appears that in the year 1955, the Development and Planning department of the State of West Bengal constructed 500 flats of different types at Kalyani. The said houses were for sale to the public under a commercial scheme on 'no loss no profit' basis. Another plot of 400 flats were also built by the said Department in the year 1962, at Kalyani, under the L. I. G. Scheme for sale also on 'no loss no profit' basis.

(3.) IN the year 1974, to be precise on 04. 10. 1974, the Employment commissioner and Ex-officio Secretary to the Development and Planning department, Government of West Bengal, requested the Commissioner, secretary, Health Department, Government of West Bengal, for sale of the said flats at Kalyani to the occupiers of the said flats under Higher Purchase scheme provided, however, they made applications to the Estate Manager of the said Department.