K BABY RANI D/O KANCHY KUPPUSAMY Vs. JOINT SECRETARY TO GOVERNMENT OF TAMIL NADU HOUSING AND URBAN DEVELOPMENT DEPARTMENT SECRETARIAT ST GEORGE FORT CHENNAI

JUDGEMENT

(1.) THE Petitioner has filed the present Writ of Certiorari in calling for the records pertaining to the orders of the Respondent in his Letter No.35290/HB 3(1)/05-5, dated 09.10.2006 claiming recovery of rent from her, for the period from 11.07.2006 to 08.10.2006, from the Registry, High Court (after cancellation of allotment orders of Government Quarters RC 5 Lloyds Colony, Chennai-14 under the Lloyds Colony Scheme Area) and to quash the same.

(2.) THE petitioner joined the service of the High Court, Madras on 01.02.1999 as a Copyist. She is working as an Assistant Section Officer since 13.08.2003. She registered her name to obtain a Government Quarters in March 2000. Her scale of pay is Rs.5500-175-9000 with effect from 13.08.2003. She has been allotted a Quarters RC 5 ('E' type) in Lloyds Colony, Chennai, after waiting for five years.

(3.) IT is the stand of the petitioner that an allotment order of RC 5 ('E' type) Quarters in Lloyds Colony, Chennai dated 11.07.2006 has been signed by the Officer only on 12.09.2006. The same has been received by her on 18.09.2006. Within three days, she expressed her inability to take possession of the Quarters RC 5 ('E' type) in Lloyds Colony, Chennai, as it is meant for those whose time scale of pay is Rs.2750-3999. Also, it is not enough for accommodation of her family.