- (1.) The matter here is one of the bunch of Letters Patent Appeals remanded by the Supreme Court to consider the validity of the deletion of daughters-in-law from the list of relations entitled to out of turn allotment of government residential accommodation in accordance with the policy decision of the Chandigarh Administration from the list of relations entitled to such allotment.
(2.) The respondent-Surjit Kaur claims allotment of House No. 2535 of Section 19, Chandigarh, which had been allotted to her father-in-law Sohan Singh, the said Sohan Singh retired from service on August 31, 1984. One of the essential conditions for out of turn allotment, accordingly to the policy decision then in force, was that the applicant must have been residing with the retiring government servant for at least six months prior to his retirement. In the present case, according to her own application, Surjit Kaur had started living with her father-in-law only with effect from July 1, 1986 i.e. after almost two years from the date of his retirement. What is more, according to the reply filed on behalf of the Chandigarh Administration, Surjit Kaur was even otherwise ineligible for allotment as the office where she was working did not entitle her for allotment of government residential accommodation in Chandigarh. Such being the circumstances, no occasion is provided here for granting to Surjit Kaur, the relief claimed. It follows that the appeal of the Chandigarh Administration must be accepted for reasons stated in the judgment of the Division Bench in L.P.A. 1247 of 1991.;