Deepak Roshan, J. - (1.) Heard learned counsel for the parties through V.C.
(2.) In the instant writ application the petitioner has prayed for following relief:- (a) For quashing and setting aside order no.A.II1/09-10-Qtr-Accmn dated 06.05.2010 contained in Annexure-4 and order No.A.II/10-BIDG dated 06.05.2010 contained in Annexure-4/1 so far it relates to the petitioner pursuant to which market rate house rent @ Rs.4785/- per month is ordered to be recovered w.e.f.01.05.2010 from the salary of the petitioner for the quarter No.T/II-68 CTC (T&IT) CRPF Tril Ashram, Dhurwa, Ranchi on the alleged ground of unauthorized occupation. (b) For directing upon the respondent no.3 for passing necessary order for refund of entire amount being recovered from the salary of the petitioner w.e.f. 01.05.2010 under the head of "Market Rate House Rent". (c) For directing upon the respondent no.3 for passing necessary and specific order sanctioning retention of aforesaid quarter No.T/II-68 CTC (T & IT) CRPF Tril Ashram, Dhurwa, Ranchi in favour of petitioner till his posting at Left Wing Extremism (LWE) affected areas or Northeast Region (NE Region) or Jammu & Kashmir.
(3.) The case of the petitioner is that he was posted at CTC (T & IT) CRPF, Tril Ashram Dhurwa, Ranchi from July, 2004 to July, 2008 and was allotted government accommodation Qtr. No.T/II-68 CTC (T & IT) CRPF at Tril Ashram Dhurwa Ranchi. Thereafter, the petitioner was transferred from Ranchi to 69 BN CRPF Kolkata and posted with Dett. 69BN CRPF at Purulia, West Bengal which was a LWE affected area. Thereafter, in the month of March, 2009 he was again transferred and posted at Imphal (Manipur) and subsequently, transferred and posted in 159 BN CRPF at Gaya ITI College Complex, Gaya Bihar w.e.f June 2010 which was also notified a LWE affected area.;