RANDHIR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These cases are taken up through video conferencing.

(2.) W.P.(C) No.1961 of 2020 has been filed for quashing and setting aside notification no.587(Bha.)/Ranchi dated 21st May, 2020 (Annexure-6 to the writ petition) issued under the signature of the Joint Secretary, Building Construction Department, Government of Jharkhand, Ranchi, whereby House No.E-6, Sector-II, HEC, Dhurwa, Ranchi (in short E-6) has been allotted to the petitioner-Randhir Singh inasmuch as the premises in question has been illegally occupied by a senior police officer of the State Government and also because the petitioner is entitled to F-type accommodation. Further prayer has been made for quashing and setting aside the order as contained in letter no.72 dated 3 rd July, 2020 (Annexure-10 to the writ petition) passed by the Sub Divisional Officer, Sadar, Ranchi- respondent no.3, whereby the petitioner has been asked to vacate F-type accommodation i.e. Pashupalan Bhawan, Doranda, Ranchi, which was allotted to him being the Minister in the erstwhile State Government.

(3.) W.P.(C) No.1986 of 2020 has been filed for quashing of the notification as contained in memo no.275(Bha)/Ranchi dated 14.02.2020 (Annexure-10 to the writ petition) whereby the petitioner-Navin Jaiswal has been allotted House No.E-9 Sector-II, HEC, Dhurwa, Ranchi (hereinafter referred as 'E-9') and the present accommodation of the petitioner i.e. F-type, Forest Bunglow No.2, Doranda, Ranchi has been allotted to Haji Hussain Ansari. Further prayer has been made for quashing letter no.62 dated 20.03.2020 and letter no.123 dated 04.06.2020 issued by the respondent no.6 whereby the petitioner has been directed to vacate the Forest Bunglow No.2. It has also been prayed for quashing memo no.66 dated 03.07.2020 and letter no.73 dated 03.07.2020 both issued by the respondent no.7 whereby the petitioner has been directed to vacate the quarter retained by him. Factual Matrix in W.P.C No.1961 of 2020