NAND KISHOR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 33929/2020, CM APPL. 33930/2020 (both for exemption).

(2.) The applications are disposed of.

(3.) The petitioner, a Constable (Driver) with the respondents Central Industrial Security Force (CISF), has filed this petition, pleading (i) that his wife is suffering from Hepatitis 'B', hypertension and diabetes; (ii) that on request of the petitioner, the respondents CISF, in the year 2012 posted the petitioner to Kerala, to enable the petitioner to get Ayurvedic treatment for his wife; (iii) again, on request of the petitioner, the petitioner was permitted to remain posted at Kerala till 2017; (iv) in the year 2017, when the respondents CISF posted the petitioner to Tamil Nadu, the petitioner approached the High Court of Kerala, which though dismissed the petition but ordered that the wife of the petitioner be permitted to stay in the official accommodation allotted to the petitioner, for a period of one year; (v) the respondents CISF deferred the order of posting of the petitioner to Tamil Nadu by one year and ultimately transferred the petitioner to Tamil Nadu on 1 st May, 2018; (vi) on request of the petitioner, the wife of the petitioner was permitted to reside in the official accommodation for three months; and, (vii) however the wife of the petitioner continued to reside in the official accommodation and penal rent of Rs.4,200/- per month was deducted from the emoluments of the petitioner, till the petitioner vacated the said accommodation on 12th October, 2020.