S.J.MUKHOPADHAYA, J. - (1.) THE petitioner, who is posted as Ward Sister, in the Central Hospital in Dhanbad was allotted a Quarters No. 111/59 within the Campus of Central Hospital, Dhanbad, vide Office Order No. 3078, dated 1st August, 1994. The respondents vide impugned order dated 2nd August, 2004, contained in Memo No. CMS/CHD/ 2004/3031, has cancelled the said allotment.
(2.) THE grievance of the petitioner is that the respondents have cancelled the allotment of the Quarters without any notice to her. Counsel for the respondents by referring to the enclosures attached to the writ petition, submitted that the petitioner was never in possession of the Quarters, in question, and it was found that some other person was residing therein. For the said reason, the allotment as has been made in the year 1994 in favour of the petitioner has been cancelled.
(3.) HOWEVER , the counsel for the petitioner disputed the aforesaid fact.;