SUMIT SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) How an illegal action, resting on inflated ego of a high-ranking officer of the State, can result in prolonged litigation causing immense suffering to the petitioner is best reflected in the instant case.

(2.) The petitioner is employed as a driver in the High Court of Himachal Pradesh and was allotted accommodation i.e. Set No.54, Block-H, Type-II, Nabha Estate in the year 2021. Since the accommodation (as per the petitioner) did not suit to him as it was away from the road and there were stairs making it difficult for his aged and ailing parents to live with him in the said accommodation, accordingly, he applied for change of accommodation through proper channel on 22/3/2021.

(3.) The petitioner was informed by the Deputy Registrar of the High Court vide letter dtd. 17/4/2021 that his request for change of accommodation could not be acceded to as the accommodation was in possession of one Rajesh Sharma, who was due to retire on 30/4/2022 and as such his request could in accordance with the instructions be considered only after retirement of said Rajesh Sharma.