ALOK MATHUR,J. - (1.) Heard Sri Sanjai Kumar Pandey, learned counsel for the petitioner as well as Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State respondents.
(2.) The petitioner being aggrieved by the impugned order/notice of recovery of penal house rent on account of the fact that he continued to over stay in the Government accommodation allotted to him at the earlier place of posting Lucknow, has approached this Court by means of instant writ petition.
(3.) The petitioner has assailed the order/notice dated 26.02.2020, for vacating the official accommodation allotted to him at his earlier place of posting i.e. Lucknow within seven days of receipt of the impugned notice and to deposit due rent/Electricity, water and sanitisation charges as per settled norms, on the ground that he was not given any opportunity of hearing prior to passing of the impugned order/notice, and also that he was entitled to retain the official accommodation allotted to him at Lucknow in light of the fact that he was not allotted the official accommodation at the transferred place i.e Ambedkarnagar.;