Aparajita Biswal vs State Of Odisha And Others

The challenge in the present appeal is to an order dated 23rd July, 2021 of the learned Single Judge dismissing the Appellant’s Writ Petition

(Civil) No.20478 of 2021.

The Appellant had, in the aforementioned writ petition, challenged an order dated 10th May, 2021 passed by the Registrar, Utkal University

rejecting the Appellant’s prayer to retain the quarters which has been allotted to her in the Utkal University campus while she was working there

as an Assistant Professor in the Department of Economics.

The above order was passed pursuant to an earlier order dated 19th  February, 2021 of learned Single Judge in W.P.(C) No.6385 of 2021

directing the Utkal University to consider her representation dated 12th November, 2020.

The fact of the matter is that the Appellant retained the above quarters even after joining the Ramadevi University. The short question was whether

she would be entitled to retain the quarters allotted to her while she was working in the Utkal University. The impugned order notes that in terms of

Rule 107 A of Odisha Service Code the authority competent to allot quarters may allow the Government Servant to retain the residence up to a period

of 4 months. The appellant had ceased to be an Assistant Professor in Utkal University with effect from 26th July, 2018 and thereafter joined as

Associate Professor in the Rama Devi University.

Having heard Mr. Mishra, learned counsel appearing for the Appellant and having perused the impugned order of learned Single Judge the Court is

unable to find any error having been committed by the learned Single Judge in concluding that the Appellant was required to vacate the quarters since

she is now working in a different university which obviously will have a different set of quarters.

No ground is made out for interference in the impugned order. The writ appeal is dismissed.

An urgent certified copy of this order be issued as per rules.

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