M.Katju, S.K.Singh, JJ. - (1.) Heard learned counsel for the parties and learned standing counsel.
(2.) The petitioner is Assistant Manager in District Industries Center and he has been transferred from Ghaziabad to Gautam Buddh Nagar. However, he has not yet vacated the official accommodation in his possession at Ghaziabad. He has challenged the impugned order of the District Magistrate, Ghaziabad dated 26.4.2001 Annexure-4 to the writ petition, by which the petitioner has been ordered to be evicted from the said accommodation.
(3.) It is deeply regrettable that the petitioner is still retaining the official accommodation at Ghaziabad although he has been transferred to Gautam Buddh Nagar a long time back. If a Government servant does not vacate the official accommodation after his transfer/retirement, his successor will have no place to live in.;