194601 INDRA MOHAN EA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner praying for the following reliefs:

(2.) The learned counsel for the petitioner submits that the petitioner was enrolled in the Indian Navy as a Sailor as EA(P)2 on 31.07.2001. In April 2019, the petitioner was transferred to the New Delhi station on compassionate grounds post-death of his new born child at INHS Kalyani in March 2018 and to look after his wife, who had been under severe trauma post the incident. The petitioner was allotted Government Accommodation, being Quarter No. SAHYADRI M-3/23 in Gurugram Bagh, for two years commencing from 12.04.2019 to 11.04.2021. On 27.04.2020, the petitioner was blessed with a baby girl, however, she had to be hospitalised for two months at BHDC and Civil Hospital due to Neonatal Sepsis and still, the growth of the baby was slow and she was under-weight. This had severely affected the emotional health of the petitioner"s wife and she is suffering from post-partum depression. The petitioner asserts that the COVID-19 pandemic has further aggravated the situation by adding to the stress of existing domestic issues of the petitioner. The petitioner states that he himself is suffering from health issues in the form of PIVD C5-C6 (Cervical Spondylosis) for the last seven years and has lately been diagnosed with Beta Thalassemia Minor.

(3.) The learned counsel for the petitioner asserts that by a communication dated 29.01.2021, the case of the petitioner for retention of the quarter up to 31.07.2021 on compassionate grounds was recommended. He further asserts that on the said recommendation the petitioner was informed that his request for an extension of stay has been granted till 11.08.2021 vide QCM 02/21 dated 22.01.2021, however, he was later informed that vide QCM 03/21 dated 08.02.2021, his request has been accepted only till 31.05.2021.