SMT. KANTA DEVI WIFE OF SHRI PRATAP SINGH, RESIDENT OF SET NO.104, BASANT VIHAR, PARIMAHAL KASUMPTI, SHIMLA-9 Vs. STATE OF H.P. THROUGH PRINCIPAL SECRETARY (GAD)) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-2,

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:

(2.) It is also not in dispute that in accordance with the entitlement of Class -IV employee, petitioner has been allotted government accommodation, in terms of the H.P. Allotment of Government Residences (General Pool) Rules, 1994. Accommodation available with the Government stands allotted to the petitioner. However, fact of the matter is that actual possession thereof could not be handed over to her for the reason that wards of the previous allottee are yet continuing to occupy the same.

(3.) Decision in LPA No. 242 of 2010, as referred to hereinabove, shall have direct bearing on petitioner's entitlement to a larger accommodation. Hence, only limited relief can be granted to the petitioner, at this stage. Present petition is disposed of with the direction to the respondents -State to immediately take steps for getting the premises already allotted to the petitioner vacated and possession thereof handed over to her. The needful be positively done, in accordance with law, within a period of four weeks from today. Pending application(s), if any, also stand disposed of.