SAMBUDDHA CHAKRABARTI, J. - (1.) BY the present writ petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the respondents to withdraw the order dated February 15, 2003, an order directing the respondents to sanction and release the arrear of house rent allowance and for other reliefs.
(2.) THE petitioner has been working in the Central Industrial Security Force (CISF, for short) and his wife is a permanent employee of the Government of West Bengal. The wife of the petitioner has to attend her shifting duties from her rented house near Dankuni railway station where she stays with her husband. Because of the inconveniences faced by the wife of the petitioner the petitioner had applied before the respondent no. 5 for grant of out living permission with house rent allowance. Although the said prayer was initially allowed by a letter dated July 30, 1999 the Respondent authority subsequently cancelled the permission for staying outside with house rent allowance.
(3.) THE petitioner moved a writ petition in the year 1999 which was disposed of by a learned single judge directing the respondents to dispose of the representation of the petitioner within a given time. The petitioner has alleged that the respondents should have given him residential accommodation in accordance with the scale of pay of the petitioner and ought not to have cancelled the valid allotment of the entitled type of residential accommodation.;