SANT LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is aggrieved against the order dated 1.10.2007 passed in O.A. No. 196 of 2006 by Central Administrative Tribunal, Circuit at Ranchi whereby petitioner's O.A. has been dismissed.

(3.) The petitioner is aggrieved against levying of the penal rent on account of non-vacating the quarters which was given to the petitioner by the respondents during the period of his service. Admittedly, the petitioner retired on 31.3.1998 and he was duly informed that he will have to vacate the quarters within time and his prayer for extension has been rejected, yet the petitioner vacate the quarters on 7.11.2002. The respondents levied the rent and penal rent against the petitioner. The complete statement how the rent and penal rent has been charged has been given in Annexure-R/7 to the counter affidavit.