BHURUBHA NARUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Samir Afzal Khan for the petitioners and learned advocate Mr.M.B. Gandhi for respondent Nos.2 to 4 - Gujarat Industrial Development Corporation and its authorities.

(2.) The two petitioners who were employees serving as Pump-man under the Rajkot office of the District Superintendent Engineer, Gujarat Industrial Development Corporation, have made a grievance by filing this petition, regarding not giving approval to the allotment of quarter to them by respondent No.2 - the Executive Engineer, GIDC, Gandhinagar.

(3.) Attentively seen, the controversy is in narrow compass. The communication which the th petitioners seek to set aside dated 28 January, 2016, contemplates eviction of the petitioners and such other persons who were transferred to Sanand. Therefore, the quarters allotted to them at the erstwhile place of service were directed to be vacated and possession was sought to be obtained within 15 days. It was undisputedly stated by learned advocate for the petitioners that as far as the present two petitioners are concerned, they are now transferred again to Rajkot. It was further uncontrovertedly stated that they are occupying the quarters at Rajkot. The grievance is that somehow respondent No.2 has not given a formal approval to the allotment of quarter to the petitioners.