SUSHIL KUMAR DHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common order I shall decide the aforesaid three writ petitions filed by the petitioners challenging the action of the respondents seeking their eviction from the government quarters being Quarter No.245, Type IV, Laxmi Bai Nagar, New Delhi - 110022, B-179, Type IV, at Nanak Pura, South Moti Bagh, New Delhi, and Flat No.50 B, Pocket-B, Mayur Vihar Phase-II, Delhi-110091 respectively. The facts of each of the writ petition are narrated separately.

(2.) This petition has been filed by the petitioner with the following prayers:

(3.) The petitioner was a government servant having been appointed as SRO in National Sample Survey Organisation (Field Operation Division) Udhampur, State of Jammu and Kashmir as it then was in the year 1983. While working in Udhampur, the petitioner was transferred to Delhi. The case of the petitioner in this petition is that he is a Kashmiri Migrant and is similarly placed as other government servants who are retired Kashmiri Migrants, who have been granted the continuation of government accommodation by the Ministry of Urban Development, Government of India. It is his case that he was under the belief that the respondents have covered the petitioner under the scheme providing alternate accommodation to retired Central Government employees belonging to the State of Jammu and Kashmir and as such did not bother to take any alternate accommodation and continued to stay in the government accommodation allotted to him. However, the respondents vide Office Memorandum dated October 20, 2021, stated that in compliance with the judgment of the Supreme Court dated August 05, 2021, they are seeking eviction of the petitioner.