PRAMOD KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RELEVANT facts necessary to be noted for adjudication of the present petition are that the petitioner is working on the post of Sub -Inspector (Ministerial) in Central Reserve Police Force.

(2.) THE petitioner was posted in the office of the Directorate General, CRPF at New Delhi in the year 2002. By virtue of his posting in Delhi the petitioner was allotted family Quarter No.4, Block No.40, Type -II, Group Centre, CRPF, Jharoda Kalan, New Delhi on September 23, 2002.

(3.) ON March 20, 2008, the Directorate General, CRPF notified Central Reserve Police Force Family Accommodation Rules, 2008, as per which the maximum retention period of a family quarter by a Force Personnel is five years. However, the said Rules further prescribe that the maximum retention period of five years of a family quarter should not be made applicable to the personnel posted in North -East region and Jammu and Kashmir for the period they remain posted in North -East region and Jammu and Kashmir. The Directorate General amended the CRPF Family Accommodation Rules, 2008 on April 24, 2008 and as per the amended Rules the maximum retention period of 5 years of a family quarter was not to be made applicable to personnel posted in North -East region, Jammu and Kashmir and Left Wing Extremist (hereinafter referred to as the "LWE") areas for the period they remain posted in North -East region and Jammu and Kashmir and LWE areas. Thus, the position which emerges after the amendment of CRPF Family Accommodation Rules, 2008 is that the personnel posted in NorthEast region, Jammu and Kashmir and LWE areas can retain the family quarter allotted to them beyond the prescribed period of 5 years.