SUJIT KUMAR MONDAL Vs. UOI

JUDGEMENT

(1.) IN July 2001, the petitioner, Mr. Sujit Mondol, who was then working as deputy Director in the Central Electricity Authority (CEA), was allotted government Accommodation bearing Flat No. D-302, Sector 10, Nivedita Kunj, r. K. Puram, New Delhi ( hereinafter referred to as the property ).

(2.) ON 31st July 2003, the petitioner was sent on deputation by Ministry of Power (MOP) to National Thermal Power Corporation (NTPC) at Angul in Orissa, for a period of three years.

(3.) IT is an admitted case of the parties that the petitioner was entitled to retain the said accommodation during the period of deputation, if the said posting was mandatory.