PRAKASH KEDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition filed under Articles 226 & 227 of the Constitution of India, the petitioner impugns the action of the employer/IIT, Delhi represented by respondent nos.3 to 7 herein, whereby petitioner's entitlement to stay in the accommodation being flat no.IP -85, IIT Campus, Hauz Khas, New Delhi has been terminated.

(2.) THE reasons given by the respondent nos.3 to 7/employer for terminating the entitlement of the petitioner to the subject flat no.IP -85 is that the said accommodation is a family accommodation and it is not meant for the use of non -family persons such as the petitioner who is single. The case of the petitioner, however, was that the petitioner was entitled to the said accommodation because his aged parents were living with him.

(3.) I am surprised as to how petitioner has rushed to this Court in spite of the letter of the respondents dated 28.1.2015 by which the petitioner was asked to submit documentary proof of his parents living with him such as the aadhar card, voter card, ration card, passport etc. The petitioner instead of furnishing the documentary proof to the requisite authority, has however rushed to this Court for quashing of this letter dated 28.1.2015 and the earlier order dated 15.9.2014. The document dated 15.9.2014 which is impugned is a note/order which only states that the petitioner is not entitled to occupy the accommodation since he is single. The letter dated 28.1.2015 is not an eviction order but only a letter giving opportunity to the petitioner to give necessary documentary proof in support of the fact that petitioner's parents are living with him. This letter dated 28.1.2015 reads as under: -