MOHD SADIK Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The petitioners are all migrants from the State of Jammu & Kashmir and the residential allotments were made available to them after making the property in quarters Nos. 1028 to 1038 by vacating of police lines. The relevant proceedings emanated from the Inspector General of Police by his communication dated 20.12.1983 to the Labour Commissioner-cum-Deputy Commissioner, U.T., Chandigarh that even apart from the quarters vacated by the police, the remaining quarters from quarter Nos.1001 to 1027 and 1039 to 1060 shall also be handed over shortly.

(2.) By the impugned proceedings dated 19.02.1987, the Assistant Labour Commissioner, Chandigarh had issued notices to one Sadik Mohd., who is the first petitioner and to several other persons directing immediate vacation of the premises on the ground that the property was made available only for migrant labourers from Jammu and Kashmir, who had come to Chandigarh in search of work and it was not to be given on a permanent basis or to allow for persons to stay with their families permanently.

(3.) The contention of learned counsel for the petitioner is that many of the petitioners have spent enormous monies for making the respective properties in their possession for their convenient living and there was no basis for assumption that the property was being allotted to various persons only temporarily and that it was not to allow for permanent stay with families. By virtue of an interim order granted by this Court, it appears that all the petitioners have been permitted to be continued in the property.