HARISH TANDON, J. - (1.) AFFIDAVIT of service filed in Court today is taken on record.
(2.) THE revisional application is directed against a judgment and order dated 11th November, 2014 passed by the learned Additional District Judge, First Court at Alipore in P.P. Appeal No. 8 of 2013, by which the said appeal was dismissed.
(3.) THE learned advocate for the petitioner was very vocal in contending before this Court that once the accommodation provided to the petitioner was in lieu of the condition of service, the authorities cannot initiate a proceeding under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred to as ''said Act ''). According to the petitioner, he was initially appointed on ad -hoc or temporary basis for a period of one year to the post of Engineer and Ship Surveyor in the Mercantile Marine Department, Calcutta. In the year 1995, the petitioner was allotted a E/3 type quarter on payment of licence fee.;