MATLUB ALI Vs. STATE OF UTTARANCHAL AND ANOTHER

JUDGEMENT

(1.) HEARD Sri Jagdish Prasad learned Counsel for the petitioner and Sri B.D. Kandpal, learned Standing Counsel for respondents. By means of the present petition, the petitioner has challenged the order dated 29.9.2003 by which the petitioner has been asked to vacate the Government accommodation.

(2.) BRIEF facts giving rise to the petition are that the petitioner was working as a Jail Guard (Bandi Rakshak) in sub -jail Haldwani from where he was transferred to district jail, Haridwar in the month of February, 2003. He had already taken charge in the month of March, 2003 at Haridwar.

(3.) THE petitioner has referred the letter dated 2.7.2003 issued from the Superintendent sub -jail Haldwani requiring the petitioner to vacate the accommodation occupied by him in sub -jail Haldwani failing which penal rent as detailed below will be charged: