UNION OF INDIA Vs. DEEPAK SHARMA

JUDGEMENT

(1.) This appeal is filed by the Union of India to challenge the judgment of the learned Single Judge dated 13th December, 2016 in WP(C) No.667/2018.

(2.) Brief facts are as under :

(3.) We have heard learned counsel for the parties. Undisputed facts are that when the petitioner was moved to Greater Noida from Agartala in July 2013, he had shifted his family at a rented accommodation in Ghaziabad. However, subsequently, when he was transferred to Suratgarh in Rajasthan, his family did not accompany him. This, according to him, was on account of non-availability of proper accommodation and schooling. Be that as it may, in April 2015, he was transferred to Gwalior and stayed there till his transfer on promotion to Tripura in December, 2016. During this period of more than year and a half also the family of the petitioner was not residing with him at Gwalior. He has, however, cited the reason of non-availability of proper official accommodation where he could bring his family to stay with him.