KANHAIYA LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to the respondents to permit him to retain the Type-I (One room set) accommodation No.60-62 for further one year.

(2.) It is the case of the petitioner that the petitioner was a regular Class-IV employee of the respondent's department and he retired on superannuation on 31/8/2020. The petitioner has retained the accommodation, which was provided to him during his service and for the last three years, the same has not been vacated by him.

(3.) It is contended by learned counsel for the petitioner that the petitioner is constructing a house in Pirumadara, Himmatpur Block, Ramnagar, District Nainital, which would be completed within a year. Petitioner has also annexed the photograph, which shows that the foundation has been laid by the petitioner.