SUSHIL KUMAR SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner in this writ petition is aggrieved by order dated 19.03.2014 whereby the allotment of House No. 216/2, T.B. Sapru Hospital Colony, which was allotted to the petitioner, as a clerk in the health department in the office of C.M.O., Allahabad, has been cancelled on the ground that the petitioner has his own personal residence bearing House No. D.I.-17, Kalindipuram, Allahabad. An inquiry was ordered by the Tehsildar Sadar, who visited the said residence, where Smt. Snehlata wife of the petitioner stated that the? said house had been purchased by the petitioner and that she along with his family members is residing in that house.

(2.) These facts have not been disputed by the learned counsel for the petitioner during the arguments.

(3.) In para 9 of the writ petition, these facts have not been disputed by the petitioner that he has got his own house constructed in Kalindipuram in April, 2013 but his job being of emergency nature, he has to stay in the hospital premises. This reasoning on the face of it is absolutely absurd. Since the petitioner is a clerk in the office of C.M.O., he is not a doctor whose duty can be said to be of emergency nature, who needs to reside in the hospital premises, in spite of having his own constructed house being House No. D.I.-17, Kalindipuram, Allahabad.