N BABU PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS civil revision petition has been focussed as against the order and decreetal order dated 20.02.2012 passed by the learned V Additional Judge, City Civil Court, Chennai in CMA No.179 of 2009 and to set aside the orders in No.C.19/47/2008/AEM(M)/7611 dated 29.07.2009 and in No.C.19/47/2008/AEM(M)/1214 dated 18.06.2009 on the file of the Assistant Estate Manager, Shastri Bhavan, Chennai 600 006.

(2.) HEARD both sides.

(3.) WHEREAS the learned counsel for the respondent in a bid to extirpate and torpedo the arguments and pleas as put forth on the side of the revision petitioner would develop his argument, which could pithily and precisely be set out thus: The law is so clear that a Government Servant who has been transferred from one place to another should vacate the premises and at the most, he could have the quarters only upto a period of eight months and that too subject to certain conditions; but in this case the factual position is so clear that he was re-transferred not within the 12 months' period from the initial date of transfer but after 12 months' and in such a case, S.R.317-B-11 of the Government of India Rules, is also not applicable in favour of the petitioner and the appellate authority adverting to the said provision dismissed the appeal warranting no interference in this revision.