SURAJMUKHI VIMLA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) LEGAL Representatives of the deceased employee have filed this petition against the order dt. 3.12.2012 passed by the Central Administrative Tribunal in O.A. No. 642/2008.

(3.) IT is an admitted fact that the employee did not vacate the quarter allotted to him after retirement. The Tribunal directed the employee vide order dt. 8.1.1997 to vacate the government quarter allotted to him within a period of one month from the date of the order, however, the employee finally vacated the accommodation on 18.11.1999, hence, the respondents imposed penal rent against the employee.