SAROJ JAIN Vs. STATE OF U P

JUDGEMENT

(1.) -HEARD Sri R. K. Khanna, Counsel for the petitioner, Sri Manish Goyal for respondent Nos. 3 and 4 and the Standing Counsel.

(2.) HUSBAND of the petitioner was an employee of Nagar Nigam, Aligarh and he was allotted the quarter in dispute. After his retirement, he did not vacate the quarter in dispute within a reasonable period of time and his wife continued to occupy the quarter.

(3.) IT appears from the record that the quarter in dispute is to be allotted to the employees of the Nagar Nigam only for the tenure of their service.