SUNITA Vs. ASSISTANT CHIEF OF AIR STAFF

JUDGEMENT

(1.) THIS appeal impugns the order dated 02.05.2012 of the learned Single Judge of dismissal of W.P.(C) No.9484/2007 preferred by the appellant. The said writ petition was preferred impugning the order dated 11.09.2007 of the Additional District Judge exercising powers of an Appellate Authority under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971, partly allowing the appeal preferred by the appellant against the order dated 29.08.2006 of the Estate Officer. The Estate Officer, vide the said order had held the appellant liable to pay a sum of Rs.7,944.00 per month with effect from 21.07.2006 for unauthorized use and occupation of the official accommodation.

(2.) THE Additional District Judge, on appeal aforesaid by the appellant, held the appellant liable to pay the said sum of Rs.7,944.00 with effect from 11.01.2007 instead of from 21.07.2006.

(3.) AS far as the case of discrimination set up by the appellant is concerned, the learned Single Judge has held the said Smt. Annamma Yotannan to be not placed similarly as the appellant, for it to be said that the appellant had been discriminated against.