NEK RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant who is working as a Driver in the H.P. Administrative Tribunal I was allotted Set No. M. 11/89 at Nabha Shimla vide allotment order dated 18.8.2003 (Annexure A -1). He had earlier submitted representation to the respondents for change of accommodation so that it is nearer to the place of His posting. No order was passed on his representation that is why he has filed the present original application.

(2.) The applicant has filed the present original application assailing the order dated June 8, 2004 vide which set No. M -18, Type -ll, Brock Hurst, Chotta Shimla has been allotted to the respondent No. 3. According to the applicant the order is arbitrary, mala fide as the allotment order has been made against the statutory rules.

(3.) Respondents No. 1 and 2 have filed written reply, Insurance of the allotment order in favour of the respondent No. 3 is admitted but it is denied that the statutory rules have been violated in passing the impugned order. The respondent No. 3 was allotted transit accommodation on 30.9.1995 by the House Allotment Committee held on February 2, 2002 and on consideration of the cases of occupants of transit accommodation for the purpose of allotment of regular accommodation. Therefore, this original application may be dismissed.