RAKESH TIWARI, J. - (1.) HEARD Counsel for the parties and perused the record.
(2.) THE petitioner was working as Nurse and posted at Women Hospital, Nakhas Kohna, Allahabad. She was allotted Flat No. 502/2 by the Additional District Magistrate (City), Allahabad vide allotment letter dated 30 -7 -1996. It is alleged that the Additional District Magistrate (City), Allahabad allotted the House of the petitioner to one Smt. Sharda Singh, vide allotment letter dated 24 -5 -1999, who is also a Nurse. The petitioner made a representation before the respondent No. 2 and the order of allotment was stayed. An enquiry was set up by order dated 1 -6 -1999, by respondent No. 2. After the enquiry by the Junior Engineer by the PWD a report dated 6 -7 -1999 was submitted by him. Pursuant to the report the order of allotment in favour of the Smt. Sharda Singh dated 24 -5 -1999 was cancelled by order dated 10 August, 1999.
(3.) IT is contended that Smt. Sharda Singh again approached respondent No. 2 and the house was again allotted in her favour by order dated 28 -12 -1999. The petitioner again moved a representation before respondent No. 2 alleging about the illegality in allotment of the House in favour of Smt. Sharda Singh. In spite of the aforesaid facts respondent No. 3, the City Magistrate, Allahabad passed the order dated 2nd March 2000 by which petitioner was directed to vacate the allotted premises within 7 days.;