R D SAGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, an Audit Officer in the Department of Posts & Telegraph, has filed this petition under Article 226 and 227 of the Constitution of India, for quashing of an order dated 9.9.1997, passed by the Central Administrative

(2.) Tribunal, dismissing the O.A. filed by the petitioner. Petitioner in the said O.A. before the Central Administrative Tribunal had challenged the order dated 26.10.1995, passed by the Director of Estates, cancelling the allotment of General Pool Accommodation to the petitioner as also the notice of demand dated 2.8.1996 demanding penal rent/damages amounting to Rs.43,981.00 .

(3.) Petitioner in this writ petition has also sought directions for regularization of the General Pool allotment of Quarter No.488-A5, M.B. Road, New Delhi, on the normal licence fee.