SC rules that Ex-CMs are not entitled to Govt. accommodation for Lifetime

August,1,2016:

State also framed Rules for carrying these illegal allotments in violation of Judgment of High Court on the subject.

The Apex Court has today held that former Chief Ministers of States are not entitled to retain the Government accommodation for lifetime.

Full Bench headed by Justice Anil R. Dave pronounced its verdict on the Year 2004 plea to the effect that all the illegally occupied Government accommodation should be vacated within two to three months.

Such Ex-CMs do not have the right to remain in occupation of government accommodation for lifetime, said the Bench which also comprised of Justices U. U. Lalit and L. Nageswara Rao.

The verdict came on a plea filed by a UP-based NGO Lok Prahari, which had sought a direction against the illegal allotment of large government bungalows to ex-Chief Ministers and other politically connected “non-eligible” organisations.

The Petitioner NGO had alleged that despite the directions of Allahabad High Court, the UP Government had illegally framed ex-Chief Minister’s Residence Allotment Rules, 1997 (non-statutory) for the purpose of allotting bungalows to the State's successive ex-Chief Ministers.

The Petition had vehemently contended that the rules framed in the Year 1997 for allotment of large Government bungalows to ex-chief ministers were totally illegal and unconstitutional, and all those occupying them were allegedly unauthorised occupants under the purview of the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act.

The petitioner also contended that illegal retention of large Government accommodation by chief ministers after removal from office was against the Provisions of UP Ministers (Salaries/allowances and other facilities) Act.

The verdict on the plea was reserved by the SC on November 27, 2014.

Read Full Judgment Here-

SC Judgment on Illegal Occupation of Govt. Bunglows by Ex-Chief Ministers