AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner Miss Anuradha Basu was Deputy Manager (Nursing) Staff No. 085333 in the Medical Department of Bokaro Steel Limited, a Subsidiary Company of Steel Authority of India Limited. She was allotted Qr. No. 2003 of Sector - IV/C in Bokaro Steel City and she was residing in the said quarter since the year 1988. In the year 2001, Steel Authority of India Limited floated a Scheme namely 'Sail Scheme for Leasing of Houses to Employees -2001' to enable the employees, the Ex -employees, the spouses of the deceased employees, to acquire Company's Houses/Flats on long term lease basis and on the terms and conditions stipulated in the aforesaid Scheme and accordingly, applications were invited from the persons covered under the Scheme. The petitioner applied for taking the Quarter, which was in her occupation which was already allotted to her by the Company on long term lease as per the Scheme. The Company allotted the said Quarter to her under the said Scheme and a Premium of Rs. 3,10,000/ - was worked out. The petitioner deposited the said amount in installments, as directed by the Company. The ground floor of the said Quarter was marked and numbered as Qr. No. 2001, and it was in occupation of one Dr. (Mrs.) Bimla Singh.
(3.) IT appears that because of some dispute, Dr. (Mrs.) Bimla Singh, the occupant of the ground floor i.e. of Qr. No. 2001, reported to the Management of Bokaro Steel Company that the petitioner was making some unauthorized constructions on the terrace of her Quarter No. 2003 and because of the said unauthorized construction on the terrace, the building was getting damaged since it developed some cracks. On the other hand, the petitioner denied those allegations of having made any construction on the terrace. Both the parties went on leveling allegations and counter 10/5/2014 Page 209 Sunanda Nandi Versus State Of Jharkhand allegations against each other and then it appears that the employer -Company, Bokaro Steel Limited took action against the petitioner.;