SUSHIL DUTT Vs. ESTATE OFFICER/ AOC

JUDGEMENT

(1.) Petitioner impugns order dtd. 7/7/2021 whereby the appellate authority under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971, declined to grant an interim stay to the petitioner from vacating the staff accommodation.

(2.) Petitioner was appointed as an LDC in 1998 under the indigent circumstances on compassionate ground by the Air Officer In-Charge Personal (AOP), who holds the rank of an Air Marshal.

(3.) A case under the Prevention of Corruption Act was registered against the petitioner on 30/6/2016. Petitioner was convicted and sentenced to undergo five years rigorous imprisonment. The allegations against the petitioner were that he had made cash deposits of over Rs.16.00 crores in his bank account. Petitioner has denied the allegation.