KAUSHIK GHOSH Vs. ASSISTANT MANAGER (ADMINISTRATION AND PERSONNEL)

JUDGEMENT

(1.) The order of rejection rejecting the claim of the writ petitioner to retain the staff quarters allotted to him in proceeding dated 23.04.2019, is under challenge in the present writ petition.

(2.) The writ petitioner was holding the post of Chief Technologist in Footwear Design and Development Institute, Ministry of Commerce and Industry, Government of India and on account of the initiation of disciplinary proceedings, he was terminated from service in termination order No.FDDI/ADMN/PERS/2009 dated 07.02.2017.

(3.) The learned Senior counsel appearing on behalf of the writ petitioner states that, the termination of the writ petitioner was on peculiar circumstances and it is an ex-parte termination, issued without providing opportunity as contemplated under the Rules. The order of termination was already challenged by the writ petitioner in WP.No.7418 of 2018 and the said writ petition is pending before this Court. It is further contended that, though the writ petitioner was terminated on 07.02.2017, he is allowed to continue in the official staff quarters and all along for the past about 2 years and therefore, he may be permitted to continue in the same staff quarters till the writ petition is decided which was filed for order of termination.