GANGARAM PARASHAR Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) The petitioner before this Court is working as an Inspector in the Indo-Tibetan Border Police. He was transferred from District Dehradun to Joshimath, District Chamoli vide order dated 16.09.2014. However, the petitioner did not vacate his official accommodation at Dehradun as his son at the relevant time was studying and he made a request to the authorities to allow him to stay in the official accommodation at Dehradun till 31.05.2015.

(2.) Admittedly, this permission was granted but the petitioner not only stayed in the said accommodation till 31.05.2015 but he stayed beyond this period as well. Now beyond the period of 31.05.2015, a recovery of a higher rent which is on the market value is being made from the petitioner vide order dated 006.2015. Aggrieved, the petitioner has filed the present writ petition before this Court.

(3.) Perused the impugned order dated 02.06.2015.