DEBASISH KAR GUPTA,J. - (1.) Let the Supplementary Affidavit to the application for stay filed today in Court be kept on record.
(2.) This intra-court appeal has been filed against the judgment and order dated March 22, 2016 passed by a learned Single Judge of this Court in W.P. No.1490 (W) of 2016 read with the order dated December 8, 2017.
(3.) The respondent/writ petitioner was an employee of the Airports Authority of India. By an office order dated July 4, 2013, the respondent/writ petitioner was transferred from Chennai to Kolkata. Thereafter, by a letter dated September 12, 2013, the respondent requested the Director of the Airports Authority of India (in short 'A.A.I.') that he might be permitted to retain his Chennai quarters for six months. The respondent was relieved from Chennai Airport with effect from September 12, 2013 and he joined the Netaji Subhas Chandra Bose International Airport at Kolkata on September 13, 2013. Thereafter, he made an application before the A.A.I. Director, D.G.M. (H.R.) for providing him transit accommodation along with House Rent Allowance in accordance with the policy of the A.A.I., being the Circular dated January 15, 2002. According to the respondent/writ petitioner, the sub-clause (i) of clause (B) of the aforesaid Circular was applicable in his case. The respondent/writ petitioner contended that the provision of sub-clause (i ) of clause (B) is a special benefit conferred on a transferred employee and his family upon consideration of the immediate disruption caused to the family as a result of the transfer and that oftentimes the family could accompany the transferred employee because of the education of the children or the like nature, for which the employee ought to be permitted to retain the quarters allotted to him at the previous place of posting for a reasonable period after the transfer.;