MANPREET KOUR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The short grievance projected by the petitioners in the instant writ petition is that they being in service of the respondents, were given residential accommodation/residential quarters by the respondents, however, on account of a report submitted by Executive Engineer, Public Works Department R&B (Construction Division No. l, Jammu) about the condition of the building wherein the petitioner had been allotted accommodation having declared as unsafe, eviction notices were issued/served upon the petitioners although the other allottees/occupants of the said building stand accommodated by the respondents in a newly constructed building/block, excluding the petitioners. The petitioners are stated to have been singled out and discriminated by the respondents.

(2.) In the objections filed to the petition, the respondents admit the petitioners to be on their establishment and having been allotted residential accommodation. It is being stated in the objections that upon receipt of a report by the Executive Engineer, PWD, department about the dilapidated condition of the building and it being unsafe the petitioners were sought to be evicted as such. Insofar as, allotment of alternate accommodation is concerned, it is stated that the allotment of accommodation is being made as per the settled procedure. No specific response however, has been submitted in regard to the averments made in the petition that the petitioners have been singled out vis-a-vis similarly situated allottees who have had been provided alternate accommodation.

(3.) Having regard to the aforesaid facts and circumstances of the case, coupled with the submissions made by the appearing counsel for the petitioners that the instant petition be disposed of at this stage with the direction to the respondents to accord consideration to the cases of the petitioners for allotment of alternate accommodation as had been allotted to the similarly situated persons within some stipulated period, the instant petition is taken up for final disposal and is disposed of in the following terms with the consent of the counsel for the parties:-