KULDEEP SINGH Vs. COMMISSIONER OF POLICE AND ORS

JUDGEMENT

(1.) The petitioners filed the present petitioner, inter alia, praying as under:-

(2.) Essentially, the petitioner claims that the accommodation allotted to him is liable to be regularised as an allotment in favour of the petitioner's wife. The controversy that needs to be addressed is whether the petitioner's wife would be entitled for regularisation of the accommodation in question by virtue of Office Memorandum No. 12035(7)/79-Pol.II dated 01.05.1981.

(3.) Briefly stated the relevant facts necessary for addressing the aforesaid controversy are as under:-