The Division Bench of the Jammu and Kashmir and Ladakh High Court , comprising Chief Justice Kotiswar Singh and Justice Puneet Gupta in the case of Prof. S. K. Bhalla Vs UT of J&K & Ors has instructed the Ut Administration to specify whether a person who is entitled to security cover would also be entitled to Government accommodation as these are the two separate issues or can be inter mingled.
Submission of the Petitioner
The learned counsel appearing on the behalf of the petitioner has submitted that it has been clearly held that the security assessment and entitlement to Government accommodation are two different issues and cannot be intermingled. The counsel further submitted that there is no requirement in law for the government to provide accommodation as well to a person who is being provided a security cover.
Reasoning and Decision of the Court
The Bench perused the report submitted in a sealed cover and expounded that the report does not address the issue which has been raised before this Court, as to whether a person who is entitled to security cover would also be entitled to Government accommodation as these are the two separate issues.
The Court further observed that the report which has been submitted before us does not show any reason why the persons have been given the official accommodation, though they may require security cover.
Considering the facts of the case, the Court ordered the administration that we would like to know from the Administration as to the nature of the accommodation provided to these persons and the reasons for doing so by the next date.
The Court listed the matter on 19.07.2023
Case Details
Case:- Case No. : WP(C) PIL No.17/2020
Petitioner:- Prof. S. K. Bhalla
Respondent:- State of J&K & Ors
Judge: Chief Justice Kotiswar Singh and Justice Puneet Gupta
Picture Source :
