SEHDEV GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner who was working as an Assistant Supervisor at Military Farm, Pathankot received transfer orders for MF, Jalandhar, EBS, Hisar and MF, Katihar (Bihar). The petitioner perused the matter before the appropriate authority Military Farm Department, which issued three letters dated 21.7.1994, 17.11.1994 and 16.11.1996 stating that individual Assistant Supervisor, Sehdev Gautam will not be relieved on permanent posting unless and until all his previous dues and service book is completed and duly audited. In view of the said letters the petitioner continued to be posted at Military Farm, Faridkot.

(2.) THE petitioner did not comply with the aforesaid directions issued to him. It was on 9.11.2000 that the petitioner was asked to vacate the Quarter No. 3-J Type, (Opposite to Kapoor Hospital) Military Farm, Pathankot, allotted to him. This order was challenged by the petitioner vide representation dated 22.11.2000 copy of which is attached herewith as Annexure P-2. The said order was set aside by notice dated 21.12.2000 stating therein that the order dated 9.11.2000 be treated as null and void.

(3.) THE petitioner has now challenged the orders of eviction from the Government premises on the ground that his appeal dated 27.8.2004 against the order of premature retirement is pending, therefore, he may be allowed to occupy the Government accommodation.