RAMESH CHANDRA BAJPAI Vs. STATE

JUDGEMENT

(1.) The petitioner has retired from service on 30.9.2011. By order dated 2.11.2011 passed by the District Magistrate he has been required to vacate the official accommodation allotted to him during the service period. In the same order, relevant Rules have been quoted providing that after retirement, retired employee can occupy the official accommodation for the first month on payment of regular rent and for the second and third month on payment of double rent and thereafter on payment of standard rent.

(2.) Considering the facts and circumstances of this case and keeping in view the difficulties of the petitioner as well as Government Orders, which have been quoted in the order dated 2.11.2011 itself, we direct that the petitioner may be permitted to continue to occupy the official accommodation provided to him during the service period till 31.1.2012 subject to the petitioner paying the rent as per the rules and the Government orders applicable to the petitioner. In case if the petitioner does not vacate the premises on or before 31.1.2012, the respondent authorities shall be at liberty to evict the petitioner from the premises in accordance with law.