NERAJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel appears for the respondents since advance copy of the writ petition was served and prays for disposal of the writ petition by placing reliance upon the latest policy decision dated January 19, 2015 issued by the Director General, CRPF on the subject of allotment and occupation of family accommodation at Sector -16 -B, Pocket -2, Dwarka, New Delhi.

(2.) THE petitioner is undoubtedly posted in the State of Jammu and Kashmir.

(3.) IN the year 2006 a family accommodation was allotted to the petitioner at the Jyoti Kunj Complex at Dwarka, Sector 16 -B, Pocket -2 since he was posted at Delhi. Being posted to the State of Jammu and Kashmir, the petitioner has been declared to be an unauthorized occupant of the family accommodation allotted to him at Dwarka and vide impugned order dated October 14, 2014 recovery of rent at penal rate has been directed against him. It is not in dispute that family accommodation is provided to the force personnel of CRPF as per the CRPF Family Accommodation Rules, 2008.