- (1.) HEARD learned counsel for the parties.
(2.) THIS writ petition has been preferred by the petitioner for two prayers : - (i) for directing the respondent to allot B -Type of Quarters, as according to the petitioner, he was already in occupation of B -Type Quarter at the time of his retirement in the year 2010, in terms of the circular issued by the Steel Authority of India Ltd. under SAIL Scheme for leasing of houses to employees, 2001 and. (ii) the petitioner has also challenged the communication dated 5.12.2011 issued under the provisions of Public Premises Eviction of Unauthorized Occupant Act, 1971. Learned counsel for the petitioner submits that earlier B -Type Quarters were not available for the allotment and subsequently by amendment by the Steel Authority of India Ltd. itself under the Scheme of 2001, such B -Type Quarters have also been made available for allotment or retaining by the employees and ex -employees of the Bokaro Steel Plant on long term lease basis.
(3.) LEARNED counsel for the petitioner has further submitted that the said SAIL Scheme, 2001 and its amendments are being followed in other Unit of Steel Authority of India Ltd, but respondent No. 3, Bokaro Steel Ltd. cannot make exception to that.;