INDAR KRISHAN RAINA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are retired employees of State Bank of India. petitioner No. 1 has retired as Chief Manager on 31/5/2016, whereas petitioner No. 2 as Manager on 30/4/2018 and petitioner No. 3 as Deputy Manager on 30/9/2016. As employees of the Bank, while they were in service, the petitioners were allotted residential accommodation by the Bank. Petitioner No. 1 was allotted Flat No. 16, petitioner Nos. 2 and 3 were allotted flat Nos. 13 and 7 respectively in the SBI Officers Flats, Rajinder Nagar, Phase-I Jammu at a nominal monthly rent of Rs.157.00 and Rs.113.00 per month respectively.

(2.) The grievance of the petitioners is that the respondent Nos. 2 to 6 in order to oust them have illegally started charging rent at commercial rate from their pension accounts on account of retention of flats by them.

(3.) The contention of the petitioners is that they are migrants and have suffered the calamity which struck in 1990, due to which the minority community of the Kashmiri Pandit migrated from the Kashmir Valley to Jammu and various other States. A large number of people from the minority community including State and Central Government Employees migrated from Kashmir Valley to Jammu. Petitioners have also migrated to Jammu due to disturbances in the valley and were registered as migrants and were also issued migrant ration cards by the State Government. The State as well the Central Government have allotted residential accommodation to those migrant employees, who were forced to leave Kashmir Valley by abandoning their moveable and immoveable property.