NIMMI TICKOO Vs. GOVT OF J AND K

JUDGEMENT

(1.) This writ petition had come up before the Court for hearing as a regular matter on 9.3.2004, when Mr.V.K.Shali, counsel for the petitioner, was heard in part. The matter was kept for today, as none was present on behalf of the respondent. The name of counsel for the respondent, Mr.R.M.Tuffail, Advocate, is duly shown in the cause list. None is present on behalf of the respondent today also. In these circumstances, I proceed to decide the writ petition, after hearing Mr.V.K.Shali, counsel for the petitioner and on the basis of pleadings and documents, as available on record.

(2.) Petitioner, Ms.Nimmi Tickoo, had filed the present writ petition, seeking a writ or direction to the respondent/Resident Commissioner, State of Jammu & Kashmir, hereinafter referred to as Resident Commissioner, to frame policy/rules/regularising the allotment of Government accommodation to the employees under the office of Resident Commissioner. Petitioner also seeks quashing of order dated 31.1.2000, issued by the respondents, directing the petitioner to vacate the Q.No.6 at 5, Prithvi Raj Road, New Delhi, allotted to her, as the same had been allotted to Mr.Khem Raj Sharma.

(3.) The facts, leading to the filing of the present writ petition, may be briefly noted:-