SHEELA JHA Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Counsel for the State.

(2.) From the earlier orders passed in these cases it transpires that all these writ petitions were to be heard along with CWJC No. 9157/1991 and till the disposal of these cases the petitioner/petitioners in each of the cases was not to be denied the House Rent Allowance but the said order was made subject to final decision in these cases.

(3.) The order sheet of CWJC No. 9157/1991 shows that the same was disposed of along with some other analogous writ petitions such as CWJC No. 12616/1993 by a common Judgment and order passed by learned Single Judge of this Court on 24-4-1995.