HARBANS LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has approached this Court, being aggrieved by communication dtd. 30/8/2014 (Annexure P- 6) conveying rejection of his request for transfer of allotment of Government accommodation in favour of his wife, serving as Class-III employee in IPH Department, which was allotted to him being Class-IV employee in HPPWD Department.

(2.) Petitioner, while in service, was allotted Government accommodation, i.e. House No.6, Winter Field, HPPWD, as per his entitlement being a Class IV employee.

(3.) Petitioner retired on 31/10/2014. Before his retirement, petitioner, vide application dtd. 11/3/2014, (Annexure P-1), had requested the Superintending Engineer, respondent No.2, to transfer the allotment of Government accommodation occupied by him in the name of his wife Asha Devi serving as Clerk in IPH Department by giving reference of precedents of such allotments in cases of Rajender Kumar Junior Assistant and Harish Guleria driver serving in IPH Department in whose cases their family members occupying allotted Government accommodation had retired from HPPWD Department, but, aforesaid employees Rajender Kumar and Harish Guleria serving in IPH Department, were allotted the same Government accommodation on their request.