RAN SINGH KOHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE notice. Mr. Anil Soni, CGSC accepts notice on behalf of Union of India. With consent of counsel, the matter heard finally.

(2.) THE petitioner assails the order dated 08.09.2014 passed in O.A. No. 2457/2013 by the Central Administrative Tribunal (CAT/ Tribunal) in these proceedings under Article 226 of the Constitution of India. The Tribunal dismissed the petitioner's original application by the impugned order.

(3.) THE petitioner was repatriated to the Delhi Police on 01.06.1986. The petitioner continued to occupy the aforesaid general pool accommodation ever after repatriation. A request was sent to the DoE on 06.09.1994, requesting that the said general pool government quarter be placed at the disposal of Delhi Police and, in exchange, the Delhi Police would surrender a similar unit into the general pool - as and when the same would be available.