G.R.GUPTA Vs. LOK SABHA SECRETARIAT

JUDGEMENT

(1.) Present Letters Patent Appeal has been filed challenging the judgment and order dated 14th May, 2013 passed by learned Single Judge in W.P.(C) 538/2012 whereby the appellant's writ petition was dismissed.

(2.) The admitted facts of the present case are that the appellant, a retired IPS officer, was allotted Bungalow No. 16, Talkatora Road, New Delhi from Lok Sabha Secretariat Pool. The appellant was posted on deputation with the Lok Sabha Secretariat from 14th February, 1979 to 26th July, 1982. However, the appellant continued to occupy the aforesaid house even after his repatriation from the Lok Sabha Secretariat.

(3.) The appellant superannuated from the Government Service on 31st December, 1993. Subsequently, on 15th May, 1996, the appellant was appointed as Member of Consumer Disputes Redressal Forum, Delhi, which position he continued to hold till his retirement on 11th December, 2000.