R NAGARAJ Vs. SOUTHERN RAILWAYS

JUDGEMENT

(1.) PETITIONER is an ex railway employee challenging the order of the sixth additional city civil judge, Bangalore city, Bangalore, in m. a. no. 39/98 on the following facts.

(2.) PETITIONER an ex railway employee was allotted a quartersbearing No. 19/h/type i situated at sbc, bg colony, Bangalore in the year 1991. The department initiated certain proceedings against the petitioner with regard to certain charges against the petitioner. Based on the report submitted by the enquiring authority the company issued an order of dismissal by way of punishment. Petitioner has filed an appeal against the dismissal order before the central administrative tribunal, Bangalore bench, same is pending.

(3.) IN the meanwhile respondent 2 issued a notice under section4 (1) of the public premises (eviction of unauthorised occupants) act 1971 calling upon the petitioner to vacate and handover vacant possession of the quarters. Objections were filed by the petitioner.