- (1.) HEARD counsel for the parties.
(2.) THE petitioner is aggrieved by the letter bearing no. 1473-76 dated 30.4.2003(Annexure-3) issued by the Respondent No.3, Personal Manager (Administration)(A), Sirka Dist. Hazribag whereby penal rent of Rs. 5784.00 has been deducted from the petitioner's salary from the month of April to July, 2003 and onwards . According to the petitioner she was allotted 'C' type quarter on her transfer to Sirka Colliery vide Annexure-1. Thereafter, the petitioner was directed to take possession of the said quarter without any repair of the said bungalow, although, it was badly damaged. The petitioner being lady could not shift to the said quarter and thereafter, second allotment order was issued vide Annexure-2 dated 21.4.2003. However, the petitioner could not shift in the said quarter also and she was suddenly served with a letter dated 30.4.2003 intimating that penal rent would be recovered from her salary from the month of April, 2003 onwards.
(3.) IT is stated on behalf of the petitioner that impugned action is wholly without application of mind as the same has been issued within 10 days of the issuance of the allotment order. Petitioner, thereafter, made an appeal before the Chief General Manager vide Annexure-4 for stopping the deduction of the penal rent and refund of the amount deducted from her salary. She again requested for the same vide Annexure-5 and 6, however respondent continued to deduct the penal rent.;