Dharam Vir Singh vs State Of U.P. And 4 Others
2016 Latest Caselaw 1900 ALL

Citation : 2016 Latest Caselaw 1900 ALL
Judgement Date : 26 April, 2016

Allahabad High Court

Dharam Vir Singh vs State Of U.P. And 4 Others on 26 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 16547 of 2016
 

 
Petitioner :- Dharam Vir Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sanjai Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Several writ petitions have been filed challenging the notice and allotment of the pool houses in the Police Department. In some of the cases, allegations have been made that the allotment procedure of the police accommodation are not transparent and fair.

Learned Standing Counsel may produce the original documents in respect of total number of police accommodation, number of vacant accommodation, number of accommodations which are unauthorizedly occupied by the persons who have been transferred from the district and number of total applications. He will also produce the Government Order/Circular/Guidelines, if any, in respect of the allotment of the Police Accommodation.

The said instruction and the original record be produced before this Court on 17.05.2016.

The Senior Superintendent of Police will ensure to send the original record with some responsible officer.

Put up this case on 17.05.2016 as supplementary fresh.

Order Date :- 26.4.2016