JASWANT SINGH Vs. CHANDIGARH U T ADMINISTRATION

JUDGEMENT

(1.) THE matter here concerns out of turn allotment of government residential accommodation to a specified relation of the retiring government servant to whom it had been allotted while he was in service

(2.) THE petitioner Jaswant Singh had been allotted house 12/624 in Sector 7, Chandigarh, which is a 12 type house. Upon his retirement on October 31, 1990. his son Inderjit Singh, the secod petitioner was allotted house 13/960 in Sector 20, Chandigarh. The allotment order being of February 11, 1991 (Annexure P-5) This allotment was of a house one category below that which had been occupied by his father.

(3.) ACCORDING to the petitioners, as the house allotted to Inderieet Singh was below his entitlement, in that it was of category 13 and not 12, he represented against it to the Chandigarh Administration The Chandigarh Administration, it is said, took no notice of this repre sentation, rather by its orders of March 21, 1991 (Annexure P-6) and April 5, 1991 (Annexure P 7) cancelled the allotment of house 12/624 Sector 7 and directed that vacant possession thereof be handed over to it. Later proceedings under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 were also initiated against them