M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner retired as Junior Engineer Irrigation Department, Government of Uttar Pradesh on 30.4.1996. A Government accommodation had been allotted to him at A-5 Ram Ganga Colony, Dhampur, district Bijnor.
(3.) After his retirement he should have vacated the premises as it was a Government accommodation but he did not do so. Consequently penal rent has been charged. Against that order the petitioner has filed this writ petition.;