Indranil Bhattacharya vs The Kolkata Municipal ...
2023 Latest Caselaw 966 Cal/2

 OD-2                          ORDER SHEET
                            WPO No.800 of 2023
                     IN THE HIGH COURT AT CALCUTTA
                        Constitutional Writ Jurisdiction
                               ORIGINAL SIDE

                             INDRANIL BHATTACHARYA
                                  VS.
                      THE KOLKATA MUNICIPAL CORPORATION & ORS.

BEFORE:
The Hon'ble JUSTICE AMRITA SINHA

Date:18th April, 2023.

Mr. Raghunath Chakraborty, Ms. Sabnam Sultana, Advocates for the Petitioner.

Mr. Alak Kr. Ghosh, Mr. Arijit Dey, Advocates for KMC.

The Court:- The petitioner is aggrieved by the decision taken by his employer

in not disbursing full house rent allowance to him on the ground that his wife

receives house rent allowance from her employer.

The spouse of the petitioner is serving with the HDFC Bank and receives

house rent allowance. The Corporation rejected the prayer of the petitioner for full

house rent allowance as his wife is also receiving the same from her employer.

The petitioner relies upon a judgment passed by this Court on 16.03.2021 in

WPA No.1389 of 2018 in the matter of Mousumi Biswas & Anr. Vs. State of West

Bengal & Ors.

Learned advocate representing the Kolkata Municipal Corporation seeks time

to take instruction in the matter.

Let a short report in the form of affidavit be filed by the Corporation dealing

with the contention of the petitioner. Such report shall be prepared and served

upon the learned advocate representing the petitioner by 04.05.2023. Exception, if

any, be filed by 16.05.2023.

List the matter once again on 18.05.2023.

(AMRITA SINHA, J.) nm