SRIBHAGWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE show cause notice to the respondents as to why rule nisi be not issued. Mr. Ravinder Aggarwal, Advocate, accepts notice and seeks time to file reply to the show cause notice. Reply to the show cause notice be filed within four weeks. Rejoinder, if any, be filed by three days before the next date of hearing. List on 16th August, 2012. Issue notice to the respondents.

(2.) MR . Ravinder Aggarwal, Advocate, accepts notice and seeks time to file reply. Reply be filed within four weeks. Rejoinder, if any, be filed by three days before the next date of hearing.

(3.) THE petitioner has contended that though he is entitled for Rs.9 lakhs by way of ex -gratia compensation; Rs.10 lakhs as Group Insurance; and Rs.3,000/ - per month towards attendance allowance, however, the said amounts which are due to him pursuant to the order of this Court and the amounts which the petitioner is entitled to, have not been paid to him, rather a notice dated 27th April, 2012 has been issued directing the petitioner to vacate the accommodation bearing residence No.17, Block No.28, Type -I, SPl. CRPF Campus, Jharoda Kalan, New Delhi. The petitioner has further contended that he is entitled for the amounts, since he has become 100% disabled, and that the respondents are not entitled to dispossess him from his accommodation as the representation of his wife for appointment has also not been decided.