ASHOK KUMAR Vs. HINDU COLLEGE

JUDGEMENT

(1.) BY this writ petition the petitioner seeks the relief of direction to the employer/respondent/Hindu College to follow the reservation policy in allotment of staff quarters to class III employees and consequently to allot staff quarter 'C -III/I' to the petitioner who falls in the SC quota.

(2.) THE case of the petitioner is that the respondent/College as per its letter dated 21.2.2006 itself admits that as per the roster point system for type -II category flats, the 10th, 20th, 40th and 50th point will be for SC employees and 30th and 60th will be for ST employees, and since the 10th point allotment of the staff quarter has to go to an SC employee, the petitioner is entitled to the subject flat.

(3.) THERE are two aspects which are required to be addressed for deciding this petition. The first aspect is as to whether the quarter in question is a type -III quarter or the same is a type -II quarter, inasmuch as the petitioner claims that it is a type -II quarter, whereas, the respondent/College claims that it is a type -III quarter. The second aspect is as to whether even taking the quarter as a type -II quarter, whether as per the roster point register, the subject quarter falls for allotment to an SC category candidate.