GIRJA BHAN Vs. ESTATE OFFICER

JUDGEMENT

(1.) Cm No. 28544/2020

(2.) In effect, the Writ Petition has been filed by the petitioner seeking to set aside an eviction order passed by the respondent No.1 and to direct the respondents to regularize her allotment of Government accommodation.

(3.) It is the case of the petitioner, and contended by her counsel Mr. Manoj V. George, that she was a government servant who retired on June 30, 2019 from services of respondent No.2 / Airports Authority of India and is aggrieved by the impugned order dated September 28, 2020 passed by the Eviction Officer, Safdarjung Airport of respondent No.2 directing her to vacate the government accommodation allotted to her at B- 57, behind INA Colony, New Delhi-110023 within 15 days. It is submitted by him that the petitioner as a Kashmiri migrant is similarly placed like other government servants, who are retired Kashmiri migrants who have been granted retention of government accommodation even after their retirement.