KOKILA DHINGRA Vs. UOI & ANR.

JUDGEMENT

(1.) THIS is a writ petition, by which, challenge is laid to two orders passed by the respondents. The first order is dated 16.04.2009, the second being order dated 20.05.2009. The petitioner is aggrieved by the fact that she has been asked to shift from the present government accommodation allotted to her, which is, suite No. B -107, Curzon road Hostel, Kasturba Gandhi Marg, New Delhi (in short the Curzon Road accommodation) to D -004, Pragati Vihar Hostel, New Delhi (in short the Pragati Vihar accommodation). It may be pertinent to note that the petitioner was earlier given a similar accommodation being: Suite No. 210, Tagore Road Hostel, New Delhi (in short the Tagore Road accommodation).

(2.) THE order of shifting dated 16.04.2009 is followed by an order of cancellation which, as indicated above, is order dated 20.05.2009. The order of cancellation has been passed since, the petitioner did not comply with the earlier order dated 16.04.2009, whereby she was required to shift to the new accommodation i.e. the Pragati Vihar accommodation.

(3.) MR . Batra, learned senior counsel, who was appointed as an amicus by me vide order dated 31.07.2012, submits that the impugned orders deserve to be set aside on the following grounds; each of which have been duly elaborated by him: