VIJAY CHOWDHARY Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 26th August, 2016 passed by the Central Administrative Tribunal (hereinafter referred to as the Tribunal) whereby an O.A. filed by the petitioner stands dismissed.

(2.) Brief facts relevant for deciding the petition are that the father of the petitioner was occupying a government accommodation being quarter No.79, Type-II, North-West Moti Bagh, New Delhi. He retired from service on 31st January, 2015. Post retirement, the father of the petitioner did not vacate the said government accommodation. As per the rules, the father of the petitioner was entitled to occupy the said quarter for a maximum period of eight months after retirement i.e. upto the end of September, 2015.

(3.) The Directorate of Estates has, in the meanwhile, issued a notice to the father of the petitioner for vacation of the quarter under the P.P. Act. The petitioner approached the Tribunal by filing an O.A. No.1354/2016 on the ground that he has been appointed as an Auditor in the Defence Ministry and has joined his duty on 31st December, 2015. Petitioner prayed therein that he may be allowed to retain the same government accommodation based on his having joined the Defence Ministry and the fact that he is also entitled to a government quarter.