H VENGOPA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was a Junior Commissioned Officer (JCO) in the Army Postal Service. On being deputed by the postal department, he served the Indian Army in the Army Postal Service from 12.12.67 upto 30.9.98 till the date of attaining the age prescribed for service in the Army Postal Service. THE petitioner is governed by the Army rules and regulations while he was at the service of the Army Postal Service.

(2.) AS per the accommodation provided for defence services, the JCOs are authorized 75% of the married accommodation and 25% single accommodation. While the petitioner was serving under the Additional Director General of Army Postal Service, he was given the quarters at No.61, Sector-II, R.K. Puram, New Delhi. It was allotted to him as JCO in terms of his turn, which fell on 8.9.89. He occupied the said quarters from 11.8.89.

(3.) IT is this demand which is challenged in this writ petition. Pending this writ petition, it is stated that the petitioner had filed a statutory complaint to the authorities by his complaint dated 17.5.96. The said complaint was rejected by the headquarters by order dated 7.12.96. Thereafter, the petitioner had vacated the premises on 11.11.97.