- (1.) I.A.No. 18 taken on board. It is dismissed.
(2.) Mr. K.T.C. Tulsi, learned Additional Solicitor General, appearing for the Director of Estates, Ministry of Urban Affairs and Employment, has placed before us lists of various persons who have been permitted to continue to stay in the Government houses under various categories in the discretion of the Government. The prominent categories mentioned by Mr. Tulsi are as under:- (1) Eminent Indians in memory of whom the houses ought to be converted into memorials. (2) Persons/families who have held high offices in the country from the President of India to the Deputy Prime Minister of India. (3) Freedom fighters (4) Journalists (5) Social workers (6) Artists (7) Humanitarian grounds (8) Eminent public men in the discretion of the Cabinet Committee on Accommodation/Cabinet. (9) Security, only zand 2 plus categories. (10) Medical ground.
(3.) Mr. Tulsi states that the above categories are of those persons who are not in Government service. The non-Government servants who are not otherwise entitled to the allotment of Government houses can be allotted Government houses in the discretion of the Government in case they fall into any of the above categories. So far as the Government servants are concerned, Mr. Tulsi states that in the discretion of the Government out-of-tum allotment can be given to the following categories:- (1) Functional grounds: Mr. Tulsi explains that keeping in view the functions attached to the job assigned to a person concerned he can be given out-of-tum allotment. (2) Medical ground like cancer, T.B. etc. Keeping in view the serious nature of the medical problem, to be determined by the Cabinet Committee. (3) Security.;