Ram Nath Singh And 2 Ors vs State Of U.P. And 5 Ors
2014 Latest Caselaw 6939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52133 of 2014
 

 
Petitioner :- Ram Nath Singh And 2 Ors
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- O.N. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

By means of this writ petition, the petitioner is challenging the orders dated 04.08.2014 and 05.08.2014 whereby he has been asked to vacate the government accommodation provided to him at Amroha consequent to his transfer to another district i.e. Rampur and also to pay penal rent for the period of unauthorized occupation of the government accommodation as mentioned therein.

Admittedly, as , on account of transfer the Head Quarter of the petitioner has changed and does not remain the same, therefore, he is not entitled to retain the government accommodation in Amroha.

The learned counsel for the petitioners submits that neither the petitioner is being paid House Rent Allowances nor any government accommodation is being provided to him at the transferred place at Rampur.

In this regard, it is provided that the petitioners may submit separate representations to the concerned Senior Superintendent of Police/ Superintendent of Police of the district where they are posted within 15 days, who shall consider the grievances of the petitioners and take decision thereon within a period of one month.

In view of the aforesaid discussion, no interference is required with the impugned orders.

Subject to the above, the writ petition is disposed of.

Order Date :- 24.9.2014

SKS