SIDDHARTH UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of the order dated 11.04.2014, which in fact is a notice to the petitioner to vacate the official quarter situate in Police Line Moradabad within 7 days.

(2.) From a perusal of the impugned order, it is noticed that the petitioner has been promoted as Sub-Inspector and posted at Shahjahanpur but he is continuing to occupy the official quarter no.C-365 in the Police Line, Moradabad.

(3.) The petitioner is a Government servant and if he is transferred to another place he must vacate the official quarter otherwise he renders himself open to the disciplinary proceedings as well as penal consequences by way of penal rent. Therefore, I do not find any illegality or infirmity in the notice dated 11.04.2014.