STATE OF ORISSA Vs. DAYANIDHI TRIPATHY

JUDGEMENT

(1.) THIS civil revision is directed against the judgment and decree passed by the learned Subordinate Judge, Bargarh affirming the judgment passed by the learned Munsif, Bargarh decreeing the suit of opposite party No. 1 (Plaintiff in part for a sum of Rs. 901.43 paise with pendente lite and future interest at the rate of 6 per annum per annum against the petitioner and opposite parties 2 to 4, (defendants). XX XX XX After discussing the facts, his Lordship observed.

(2.) THE facts not disputed and proved are as follows : The plaintiff was the occupant of the government quarters at Bolangir on payment of standard rent of Rs. 46.60 per month. On transfer to the Panchayat College, Bargarh, he was relieved on 2 -8 -1975. In view of the difficulties his daughter faced regarding her study, he retained the government quarters till 10 -5 -1976. He Was not permitted by defendant No. 2 to continue in occupation of the government quarters for the entire period on payment of standard rent. For two months after his relief on 2 -8 -1975 he was charged standard rent and thereafter, till he vacated the government quarters on 10 -5 -1976 he was charged market rent at the rate of Rs. 175.76 paise per month and a sum of Rs. 1377.25 paise was deducted from his pay bills by the Sub -Treasury Officer of Bargarh.

(3.) RULE 111 (d)(ii)(1) of the Service Code is quoted below for easy reference :