THINGBAIJAM DEBEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. Rupachandra, learned senior counsel for the petitioner; Mr. H. Samarjit, learned Government Advocate for the official respondents No. 1 to 4 and Mr. H. Chandrakumar, learned counsel for the respondents No. 5 and 6.

(2.) This writ petition has been filed by the petitioner to quash portion of the order dtd. 8/3/2021 and to allow the petitioner and his family to stay in the allotted Quarters being No.Type-III/F 57 at Langol Housing Complex.

(3.) The case of the petitioner is that he is working as driver in the Directorate of Family Welfare Services, Government of Manipur. He has been allotted Quarters being Type-III/F-57 at Langol Housing Complex vide order dtd. 24/9/1999. While he was occupying the said quarters, he and his mother and father got inflicted with ailments one after another since the year 2017. During treatment of the petitioner, his mother and father, the petitioner stayed at his own house leaving the quarters and the petitioner allowed one of his relatives, namely the sixth respondent, as the family caretaker of it. During the second wave of Covid, the first respondent issued the impugned order cancelling the quarters allotted to the petitioner without giving any notice to him. On 7/8/2021, the petitioner submitted a representation to the first respondent stating that he has been occupying the quarters for more than 15 years and rents have been deducted regularly from his salary and he left it by keeping a family caretaker.