HEMANT KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This is an appeal directed against the order dated 12th October, 2017 passed by the learned Single Judge dismissing the writ petition (C) 8942/2017.

(2.) The background of the writ petition before the learned Single Judge was that the Appellant, an employee of the Respondent No.2 Oil and Natural Gas Corporation Ltd. (ONGC), had been allotted a flat in terms of such employment at NOIDA. While he was still under occupation of the said flat, a matrimonial dispute arose between him and his wife. While those proceedings were pending, on 22nd May, 2015 the Appellant was transferred to Mumbai where he is presently posted.

(3.) The Appellant's wife, however, continued to remain in the premises at NOIDA. According to the Appellant, after receiving the relieving order from ONGC, he surrendered the afore-mentioned flat, which however continued to be occupied by his wife.