- (1.) THE petitioner had been appointed as a Member of the U.P. Secondary Services Selection Board, Allahabad1 by notification dated 4 February 2014. The Chairman of the Board died as a result to which the petitioner was not only given the charge of officiating Chairman of the Board but the house earlier allotted to the Chairman was provided to the petitioner by an order dated 5 February 2014. Now, one Dr. Parshu Ram Pal has been appointed as Chairman of the Board on 21 August 2014, as a result to which the petitioner is now working as a Member of the Board. The allotment of the house made in favour of the petitioner has been cancelled and the house has been allotted to the Chairman of the Board by the order dated 22 September 2014. It is this order that has been assailed in this writ petition.
(2.) LEARNED counsel for the petitioner has submitted that the house was allotted to the petitioner as the officiating Chairman of the Board and after the appointment of new Chairman of the Board, the allotment made in favour of the petitioner cannot be cancelled as the house allotted to the petitioner has not been reserved for the Chairman of the Board.
(3.) WE are not impressed by the submission of learned counsel for the petitioner. On the death of the Chairman of Board, the petitioner became the officiating Chairman of the Board. The house earlier allotted to the Chairman was accordingly, allotted to the petitioner. The petitioner is no longer the officiating Chairman of the Board as a new Chairman of the Board has joined. A house is required to be provided to the Chairman of the Board and this is what has been done by the impugned order dated 22 September 2014. A perusal of initial allotment order dated 5 February 2014 made in favour of the petitioner also specifically refers to the fact that the house that was allotted to earlier Chairman had been allotted to the petitioner. The petitioner is now a member of Board. He has to vacate the house meant for providing accommodation to the Chairman. The petitioner may, in case he is advised, make an application for allotment of a house to the District Magistrate, if a house has not already been allotted to him. This writ petition is, accordingly, dismissed with the aforesaid observation.;