ESHA SHARMA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Mr. M.Sai Chandra Haas, learned counsel for the appellant; Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India represents respondents No.1, 2 and 4; and Mr. Prudhvi Raju Mudunuri, learned counsel for respondent No.3.

(2.) This intra court appeal is filed against order dtd. 20/9/2023, passed by a learned Single Judge in W.P.No.2918 of 2023.

(3.) Facts giving rise to filing of this appeal briefly stated are that the appellant is the wife of respondent No.3, who is a colonel serving in Indian army. Respondent No.3, at the relevant time, was posted in Field Area at Udhampur, Jammu and Kashmir. Thereupon, respondent No.3, by an order dtd. 22/3/2020 was allotted an accommodation viz., P 234/2, Thimmaiah Lines at Secunderabad (briefly 'the accommodation' hereinafter). Respondent No.3 was entitled to the aforesaid accommodation so long as he was posted in the field area. However, on 1/6/2021, respondent No.3 was posed to Uttarakhand Sub Area, which is a peace area. Respondent No.3 joined in the aforesaid place on 28/6/2021. Therefore, his entitlement to retain the accommodation in Secunderabad came to an end by efflux of time.