GEETA RANI SAHAY Vs. T M BHAGALPUR UNIVERSITY

JUDGEMENT

(1.) SAHAY , a Professor, Department of Botany.

(2.) THE brief fact of the case shows that both the husband (2nd petitioner), Dr. Saryugji Sahay and the wife (1st petitioner), Dr. Geeta Rani Sahay, were the employees under the Respondent -Tilka Manjhi Bhagalpur University, Bhagalpur. The husband was allotted Quarter No. L/1, Lalbagh (now numbered as R/3) in which the petitioner was residing with the husband. The husband subsequently retired from the services of the University, whereinafter the petitioner requested to allow her to continue in the said University quarter (New No.R/3).

(3.) THE counsel for the petitioner has placed reliance on draft rule prepared by the Allotment Committee which made recommendation on 10th August, 1965. It appears that the same was accepted by the Syndicate, vide Item No.4 in its meeting dated 14th August, 1965. In terms with the said Rule relating to allotment of quarters, a teacher in the Lecturer grade with service less than 8 years while eligible for allotment of Junior lecturers ' quarters, persons having completed eight years, have been made eligible for allotment of Senior Lecturers ' quarters.