HAGE KARI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE judgment and order dated 10/3/2011, passed by a learned Single Judge of this Court, in WP(C) 364 (AP)/2010, is in challenge in this appeal.

(2.) WE have heard Mr. M. Batt, learned counsel appearing for the appellant, Ms. G. Deka, learned Additional Sr. Government Advocate appearing for the State respondent No. 1, Mr. P. Taffo, learned counsel appearing for the respondents 2 and 3 and Mr. K. Jini, learned counsel for the private respondent No. 4.

(3.) THE matter involves the claim made by the appellant and the private respondent No. 4 with regard to allotment of Quarter No. 9/T -II at Press Colony. The appellant joined the department of Information and Public Relations, Government of Arunachal Pradesh as Lower Division Assistant on 27/12/2002 and applied for allotment of Government accommodation. Accordingly, on 22/12/2003, he got allotment of Quarter No. 9/T -B -B situated at Papu Hapa, Naharlagun which she continued to occupy. On 13/5/2010, she again applied for allotment of government accommodation as per the Government Notification and Guidelines.