Chandra Shekhar Verma vs State Of U.P. Thru Prin.Secy. Home ...
2019 Latest Caselaw 4496 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13720 of 2019
 
Petitioner :- Chandra Shekhar Verma
 
Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And Ors.
 
Counsel for Petitioner :- Anil Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anil Kumar Singh, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

By means of this writ petition, the petitioner has set-forth the case that despite the petitioner having been discharging the duties at Sultanpur on the post of Constable Driver, the government quarter allotted to him has been cancelled for no cogent reasons.

Learned counsel for the petitioner has submitted that minor children of the petitioner are studying in Central School, Sultanpur and residing in the government quarter at Sultanpur, therefore, the petitioner may be permitted to reside in the government quarter along with his family.

If the petitioner is serving on the post of Constable Driver at Sultanpur and only one government quarter is allotted to him at Police Line, Sultanpur, then what may be the cogent reason to get the government accommodation vacated from him where his family including minor children are residing.

List this petition on 23.05.2019 as fresh to enable the learned Additional Chief Standing Counsel to seek complete instructions in the matter.

Till the next date of listing, no coercive action shall be taken against the petitioner.

Order Date :- 14.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]