RATI LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner vide letter dated 28.05.2020 (Annexure P-4) and thereafter vide Office Order dated 22.08.2020 (Annexure P-6) has been directed to vacate the official accommodation and aggrieved thereby has filed the instant writ petition for grant of the following relief:

(2.) The petitioner was posted as Warder in the District Jail, Kaithu, Shimla, vide order dated 16.04.2012 and had been staying in the jail lines. Thereafter, vide order dated 12.04.2017, the petitioner was allotted Government accommodation i.e. Set No. 1, Kaithu Jail, Complex, District Shimla and is residing there eversince.

(3.) On 25.09.2019, respondent No.2 framed Standing Orders under the head "Authorization of Residential Accommodation in the Department of Prisons and Correctional Services, Himachal Pradesh" and in terms of Clause-6 thereof, the Government accommodation could only be retained for a period of three years, which reads as under: