S.J.MUKHOPADHAYA, J. - (1.) THE petitioner was in the services of Heavy Engineering Corporation Ltd. and retired in the year 1996. The writ petition has been preferred for a direction on the respondents to pay the arrears of retirement benefits and other dues. She has also challenged the letter No. 939, dated 8th April. 2001, whereby an whereunder, her prayer for grant of loses of Qr. No. DT/44 has been rejected.
(2.) COUNSEL for the respondents submitted that the petitioner is only entitled for gratuity, leave salary and R.T.A. computed on the basis of last pay actually drawn, which have not been given to the petitioner, she having not vacated the quarter. So far grant of leases in respect of Or. No. DT/44 is concerned, it is stated that the petitioner deposited Rs. 12000/ - as earnest money for Qr. No. A(T) -3A(T) -39 and B(T) 190 and not for Qr. No. DT/44, as claimed by her. The petitioner has applied for long term lease F Qr. No. DT/44 only on 9th of April, 1997 but she changed her choice to A(T)/B(T) type quarter on 24th November, 1998.
(3.) HAVING regard to the facts and circumstances, as there is nothing on the record to suggest that any rule/scheme has been framed by the respondent in pursuance of which the petitioner can claim for a right of lease, this Court is not inclined to interfere with letter No. 939 dated 28th April, 2001.;