RAM PRAKASH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner who was working as Secretary to Chief Operation Officer of Northern Railway and during his service had been allotted the accommodation at C-3/B, Basant Lane, New Delhi. Petitioner admittedly retired on 30.6.1997. Under the Rules, petitioner could have retained the quarter for a period of four months on normal licence fee and for further four months on double the licence fee. Petitioner however continued to occupy the premises.

(2.) Respondents themselves were negligent in not promptly initiating proceedings under the Public Premises (Eviction of Unauthorised Occupants) Act, leaving the petitioner to continue to enjoy the premises inasmuch as the Estate Officer's Order of eviction came to be passed only on 20th January, 2004.

(3.) Petitioner seeks to challenge the said Order as also the judgment passed by the Additional District Judge dated 19.2.2004 in appeal.