UNION OF INDIA Vs. TAPASHI SARKAR

JUDGEMENT

(1.) Heard Mr. S.C. Shyam, learned counsel for the petitioners. Also heard Mr. B.K Deb Roy, learned counsel for the respondent.

(2.) By this writ petition, the petitioners have challenged the impugned orders dated 27.4.05, 27.5.05- and 7.6.05 passed by the learned Central Administrative Tribunal (for short, 'the CAT') which stayed eviction and recovery of damage charge in respect of Quarter No. 01/2C at Oakland Postal Coloney, Shillong issued against the respondent for a period of four weeks in entertaining an application being O. A. No. 93/05 filed by the respondent who was allegedly in illegal occupation of the said quarter after the demise of her husband Late B.P. Sarkar who died-in-harness on 4.1.2000 while working as Duftary in the establishment of the Chief Post Master General, N.E. Circle Shillong with further direction that the petitioners to unlock the premises which was put under lock and key by them after evicting her therefrom.

(3.) This Court at the time of issuance of notice of motion vide order dated 24.6.05 provided that until further orders the status quo as on that date should be maintained in respect of the quarter which was the subject matter of controversy in the present writ petition.