RADHEY SHYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been filed for placing on record news item published in the Tribune dated 19.4.2007. This application is accepted subject to all just exceptions and the news item dated 19.4.2007 is taken on record. CM No. 20003 of 2006 was filed for allowing the petitioner to retain possession of Government house No. 2, Water Works Complex, Mani Majra, Chandigarh the vacation of which has been ordered vide order dated 16.12.2005 (Annexure P-18). CM No. 6590 of 2007 has been filed for seeking direction to restrain the respondents from removing house hold articles of the petitioner from his house and to permit him to continue in the house.

(2.) THE facts of the case are that the petitioner was working as Sectional Officer with the respondents. He was removed from service vide order dated 4.10.1999. The appeal filed by him was dismissed by the Appellate Authority on 5.5.2004. The petitioner filed writ petition to challenge both these orders.

(3.) DURING the pendency of this writ petition, the petitioner filed an application alleging that in official capacity, he was in possession of Government accommodation bearing house No. 2, Water Works Complex, Mansa Devi Complex, Mani Majra, Chandigarh but the Municipal Corporation has asked the petitioner to vacate the said house. Even on 28.11.2006, some officer of the department had reached there to get that house vacated. Hence, application was filed for permitting the petitioner to retain the possession over Government house in question.