RAJINDER PARSAD Vs. UNION TERRITORY CHANDIGARH AND ORS.

JUDGEMENT

(1.) When this matter came up for hearing on 18.09.2018, this Court while issuing notice of motion to the respondents passed the following order, in the presence of learned counsel for Union Territory Chandigarh:-

(2.) Mr. Aman Pal has appeared for the UT Administration but without written statement and on instructions from Sh. Hukam Singh, Sr. Assistant, House Allotment Committee, submits that it is true that the petitioner is posted as OSD to the Speaker, Vidhan Sabha, Punjab and was given out of turn allotment of Type X House No. 290, in Sector 7 from the Punjab pool of Government accommodation available in Chandigarh. This allotment has been cancelled for the reason that there is paucity of accommodation in Chandigarh and Secondly, on the ground that the petitioner is already in occupation of Government accommodation in Sector 22, Chandigarh, of Type XIII.

(3.) Type XIII accommodation is a smaller house than the petitioner's entitlement and of the type he presently occupies. Therefore, he has a right to allotment of a Government accommodation according to his entitlement.