MIRA SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 16th August, 2007 passed by a learned Single Judge of this court whereby and whereunder the said learned Judge disposed of the writ petition finally upon holding that the appellant/writ petitioner herein was not entitled to house rent allowance during the period she was provided with rent free accommodation by the college authority.

(2.) Heard the learned Counsel for the appellant as well as the respondent Nos.14 and 15. Inspite of granting repeated opportunities; none appears on behalf of the State - respondents. Furthermore, no written notes of arguments were also filed on behalf of the said State - respondents although specific liberty was granted by this court to that effect.

(3.) From the writ petition it appears that the appellant/writ petitioner joined the Balurghat Mahila Mahavidyalaya as a Lecturer on 29th October, 1971. The said appellant/writ petitioner also officiated as the Teacher-in-charge of the said college on and from 1st January, 1997 till her retirement on attaining the age of super-annuation on 31st January, 2003.