MUKESH DEVI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) THE petitioner is wife of an Ex -serviceman. She applied for allotment of LIG flat at O.P. Jindal Housing Complex, Sector 4 (Part -II), Hisar, under the reserve category of Service Military Personnel (SMP), for whom 8% units were reserved for allotment. As per the Broucher (Annexure P -1) issued by the Housing Board, Haryana, vide which the applications were invited, SMP has been defined as under:

(2.) DURING the course of hearing, learned counsel for the petitioner could not dispute the aforesaid factual position as well as the eligibility criteria prescribed in the Broucher, according to which the wives of Ex -servicemen are not eligible for allotment under the SMP quota. In these circumstances, we do not find any reason to interfere in the impugned order. Dismissed.