- (1.) IN these three writ petitions, common question of facts and law are involved, hence they are taken up together.
(2.) HEARD Shri Gaurav Mehrotra, learned Counsel for the petitioner and Shri D.K. Upadhyay, learned Chief Standing Counsel. The petitioner who claims to be accredited correspondent of Urdu Daily 'Jadeed Amal' has approached this Court challenging his eviction from official accommodation provided to him being accredited correspondent of the said Urdu Daily.
(3.) IT shall be appropriate to give a brief account of the controversy involved: Jadeed Amal is an Urdu Daily published from Lucknow. It has been recognised by the Registrar of the newspapers. The petitioner was enrolled as accredited correspondent in the year 2003 by the "Accreditation Committee" constituted by the State Government in pursuance to a Government Order. From time to time, accreditation granted to the petitioner in the year 2003 was extended by the respondents. He has also been allotted government accommodation subject to payment of rent in accordance with rules. However, it has been stated by the petitioner's counsel that the government accommodation was provided to him in the year 1994 in his personal name and not as accredited correspondent as observed by the respondent while passing the impugned order.;