S C BOSE S C BOSE Vs. COMPTROLLER AND AUDITOR GENERAL OF INDIA:COMPTROLLER AND AUDITOR GENERAL OF INDIA

JUDGEMENT

(1.) Leave granted in all the special leave petitions.

(2.) We have heard learned counsel for the parties.

(3.) These appeals are directed against the judgment and order dated 22/7/199393 passed by the central Administrative tribunal, Principal bench, New delhi, in Original Application No. 2212 of 1992 as well as the order of the tribunal dated 4/10/1993 passed in Review Applications Nos. 332 and 333 of 1993. Both the appellants are employed as Auditors in the Posts and telecommunication Department. While they were working in the Office of the principal Director of Audit, Posts and Telecommunication, New Delhi, they were allotted government accommodation falling in the Departmental Pool. As a result of abolition of the permanent cadre of Auditors in the Office of the director General of Audit they have been transferred to the Branch Office, i. e. , posts and Telecommunication Audit Office, New Delhi and as a result they are not entitled to occupy the government accommodation in the Departmental Pool and are entitled to allotment of accommodation in the General Pool. This was not done and they continued to occupy the government accommodation allotted from the Departmental Pool. They are being required to pay penal rent and damages for occupying the said accommodation from the Departmental Pool.