DEEPAK KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner has challenged the impugned judgment dated 13th November, 2017 whereby the learned District Judge dismissed the petitioner's appeal against the eviction order passed by the Estate Officer.

(2.) On 26th April, 2014, the petitioner was transferred from Delhi to Muzaffar Nagar. The petitioner retained the official quarter on the ground of sickness of his wife and made a request for extension of the retention period on 20th June, 2014 and 17th September, 2014.

(3.) On 22nd September, 2014, the petitioner was transferred back to Delhi whereupon the petitioner requested for regularisation of the accommodation retained by him. However, his request was rejected and the Estate Officer passed an eviction order which was challenged by the petitioner in the authority.