RAJANI DOBHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) With the consent of the learned counsel for the parties, matter is heard for final disposal.

(3.) The petitioner was appointed as the Assistant Sub Inspector in the Delhi Police on 1.3.1988 and was thereafter given promotions and went on deputation to the CBI. In January, 1997 Central Government Employees Welfare Organization introduced its third housing scheme in the National Capital Region - Phase-II, Noida Housing Scheme at Sector 51. The petitioner applied in pursuance to the said scheme and paid all the amounts including the final demand made.