Kuheli De Ray vs The State Of West Bengal & Ors
2021 Latest Caselaw 3092 Cal

S/L 4
30.4.2021
Court No.26
Sc
                               WPA 24375 of 2016
                             (Via Video Conference)
                                       --------

Kuheli De Ray Vs.

The State of West Bengal & Ors. Mr. Ekramul Bari Ms. Tanuja Basak Mr. Imtiaz Uddin.

... for the Petitioner.

Mr. Tulsi Das Ray ... for the State This matter relates to drawing of 'house rent allowance' (HRA) under ROPA, 2009.

By an order and judgment delivered on March 16, 2021 in WPA 1389 of 2018 (Mousumi Biswas & Ors. vs. State of West Bengal & Ors.), I have held that payment of house rent allowance cannot be disallowed to the petitioner (who is teacher) on the ground that her spouse is also drawing house rent allowance in a private organisation.

In light of the said finding, various Audit Memos and Finance Department Memos have been struck down.

This writ petition is also disposed on the same basis and the judgment delivered on March 16, 2021 shall apply to this writ petition.

Since, no affidavit-in-opposition has been called for the allegations made in the writ petition are deemed to have not been admitted by the respondents.

There will be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties upon compliance of all necessary formalities.

(Shekhar B. Saraf, J.)