RAVI SHANTI BHUSHAN Vs. DIRECTORATE OF ESTATES

JUDGEMENT

(1.) THE petitioner, an employee of the Supreme Court, is presently living in government accommodation allotted to him in Mohammedpur, Moti Bagh, New Delhi. Petitioner is allotted Type -I category accommodation. Petitioner prays that since the accommodation at Mohammedpur has been declared to be dangerous and has to be vacated, petitioner should now be granted a fresh accommodation of Type -III category to which the petitioner is entitled to. Petitioner places reliance upon a memo of the government dated 5.9.2005 read with the Office Memorandum (O.M.) dated 15.9.2014. The sum and substance of the claim of the petitioner is that though he has got Type -I category accommodation, he should now be granted Type -III accommodation and which accommodation of Type -III should be granted as out of turn allotment by overlooking those persons who have been standing prior in queue than the petitioner for Type -III category accommodation.

(2.) THE question is that whether the petitioner is entitled to out of turn allotment to Type -III category accommodation though he is presently having only Type -I category accommodation.

(3.) THE memo dated 5.9.2005 relied upon by the petitioner for out of turn allotment and O.M. dated 15.9.2014 read as under: -