- (1.) CWP No. 3469 of 2012, CWP No. 9337 of 2012 and CWP No. 10969 of 2012 have been clubbed together and are being decided by a common judgment, the issue being the same. The facts are being given separately, details being taken from CWP No. 3469 of 2012. CWP No. 3469 of 2012 The petitioners in this case are seeking a writ of mandamus for cancellation of the allotment of dwelling units allotted under category 'A' to respondents No. 2 to 5 by respondent No. 1, i.e. the Chandigarh Housing Board, in pursuance to a Scheme, known as the "Self Financing Housing Scheme-2008" (henceforth to be referred to as the "Scheme"), floated by the said respondent. Under the said Scheme, dwelling units were to be allotted, on lease hold basis for 99 years, to the employees of the Chandigarh Administration. The allotment was to be made by a draw of lots.
(2.) Under the eligibility criteria, it is stated in the brochure (Annexure P-1 with the petition), that the applicant should be a regular employee of the Chandigarh Administration or its Board/Corporation or of the Punjab and Haryana High Court or on deputation with the Chandigarh Administration, on the date of opening of the Scheme or should have retired in the last three years from the date of opening of the Scheme. Though it is not mentioned anywhere in the pleadings, one of the petitioners is stated to be an employee of the Chandigarh Administration, two of them being employees of the High Court. In any case, the eligibility of the petitioners for applying for the dwelling unit under the above said Scheme, is not disputed.
(3.) It is the petitioners' contention that they had applied for dwelling units under category 'A' under the said Scheme, before the date of closing on 29.02.2008 and had also duly deposited the earnest money of ' 1,75,000/- each, along with the application forms.;