Mousumi Rout vs State Of Odisha And Others

K.R. Mohapatra, J

This matter is taken up through hybrid mode.

The Petitioner in this writ petition prays for a direction to set aside the Memo No.608/E-Blg. Dated 5th April, 2023 (Annexure-4) issued by the Superintendent of Police, Nayagarh directing the Petitioner to vacate Qr. No.4-F Type situated at Nayagarh P.S. Campus.

It is submitted by learned counsel that the Petitioner was serving as Constable of Nayagarh P.S. and she has been recently transferred to Khandapada P.S. As she has severe back pain and her son is pursuing study at Nayagarh, she may be allowed to retain the quarters for a period of two months so that she can find out a suitable accommodation and vacate the quarters.

Mr. Mishra, learned Additional Standing Counsel submits that since the Petitioner has been transferred to Khandapada P.S., she is not entitled to retain the quarters in the campus of Nayagarh P.S.

Taking into consideration the submissions made by learned counsel for the parties and the fact that the Petitioner undertakes to vacate the quarters in question within a period of two months by finding out a suitable accommodation, this writ petition is disposed of with a direction that the Petitioner shall be allowed to retain the Qr. No.4-F Type situated at Nayagarh P.S. Campus till the end of June, 2023 on payment of usual rent and other dues. The Petitioner shall also file an undertaking before the Superintendent of Police, Nayagarh P.S.-Opposite Party No.3 stating that she will vacate the quarters by 1st July, 2023. On failure to vacate the quarters by 1st July, 2023, action as deemed just and proper shall be taken against the Petitioner.

As requested, a copy of this order be handed over to Mr. Mishra, learned Additional Standing Counsel for communication and compliance.

Urgent certified copy of this order be granted on proper application.

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