SANKAR BANERJEE Vs. DURGAPUR PROJECTS LTD

JUDGEMENT

(1.) Behind its apparently simple facts, the instant writ petition raises a very important issue, namely, whether the State can deprive a worker of a decent standard of life, which under Art.43 of the Constitution the State should endeavour to secure.

(2.) The petitioner, now an Upper Division Assistant of the Durgapur Projects Ltd., which is 'State' within the meaning of Art.12 of the Constitution, joined the Projects initially as a Mate in the year 1960.

(3.) His mother Smt. Indu Banerjee, since deceased who was Headmistress of the "A" Zone Basic School, was in occupation of rent-free two-roomed quarter at No. FB-9/2 with the kitchen and bath in the Coke Oven Colony under the respondent 1, the Durgapur Projects Ltd.