Rakesh Tiwari, J. - (1.) HEARD learned Counsel for the parties and perused the record. This writ petition has been filed for a writ of mandamus directing the respondents particularly respondent No. 3 to accept the arrears of rent from the petitioner towards rent of the residential Government Quarter No. 31, Block E, Hastinapur, District Meerut and further to direct the respondents to give possession of the aforesaid accommodation to the petitioner free from occupation of any person.
(2.) THE facts as claimed by the petitioner are that he was a permanent employee of M/s. Madan Industries Limited, Hastinapur, District Meerut (hereinafter referred to as the 'industry') since 1975 in its speed frame department. The aforesaid Government quarters were built by the Government and were leased by the aforesaid industry for its employees. The petitioner being an employee of the industry, was allotted quarter No. 31, Block -E on purely temporary basis for occupancy during his service contained with the condition including the licence fee payable as prescribed by the company.
(3.) IT appears that the industry was closed down in the month of August 1984. The rent of 18 quarters which were under its possession were paid by the company after deducting the same from the salary of the employees. The rent of 18 quarters was not deposited by the industry after its closer and also had not been recovered from the employees living in the said quarters.;