UNION OF INDIA Vs. SURAJDEO PODAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The respondents are employees of Eastern Railway and are working in Jamalpur Workshop. They are staying in the out-houses of the Bungalows, allotted by the Railway to its senior officers, with permission of those officers. They approached the Central Administrative Tribunal, with a prayer that the Railway should be directed to allot the out-houses in which they are staying directly to them as a matter of their right. The Railway Administration opposed that prayer on the ground that the Bungalows including the out-houses are allotted to the officers as they are entitled to that type of accommodation and that the out-houses are not independent premises which could be allotted to the respondents.