C. J. PREMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the Petitioners is against the threat of evicting them from the official quarters on the ground that they have been residing there since very long. Learned counsel for the Petitioners argues that that his clients happen to be the employees and therefore, as a matter of privilege, they can reside in the official quarters subject to payment of charges/levy in respect thereof. He also points out that despite individual representations, their grievance remains unaddressed and this is violative of the mandate constitutionally enacted under Article 350.

(2.) Learned AGA appearing for the official Respondents vehemently opposes the Petition contending that right to allotment of official quarters is not recognized under the Service Jurisprudence; unless the right is demonstrated, there is no question of any writ remedy being granted to the petitioners. Having so contended, now he fairly agrees to instruct his jurisdictional clients to look into the grievance of the Petitioners as has been aired in the subject Representations in accordance with law and within a time bound way. This is really appreciable.

(3.) In view of the above, the Writ Petition is disposed off; time for consideration of subject representations is three months; keeping in view the Chief Engineer's Letter dtd. 27/8/2010, a copy whereof avails at Annexure-E; till consideration takes place and a fortnight lapses after result thereof is communicated to the Petitioners, their occupation shall not be disturbed.