- (1.) In this writ petition, the petitioner has prayed for quashing the order dated 15.06.2005 (Annexure-5) passed by the Chief of Township, Town Administration Division, H.E.C. Ltd., whereby the petitioner's representation regarding allotment of quarter no.B-176(T) and/or B-169(T) in favour of the petitioner has been cancelled.
(2.) The short fact giving rise to the instant writ petition is that the Heavy Engineering Corporation (H.E.C.), by notification no.01/2000 dated 28.05.2000 issued by way of advertisement invited applications for allotment of long term lease of quarters including quarter nos. B(T) 176, B(T)197 and B(T) 169 (hereinafter referred as the said quarters).
(3.) The petitioner applied for allotment of the said three quarters. He also deposited earnest money of Rs. 11,000/-. According to the terms of the said scheme, the employee in service of the H.E.C. was to get preference in the matter of allotment of quarter over the ex-employee and dependent of the deceased employee of the Corporation. The petitioner was entitled to get allotment of the said quarters in preference as per the policy of the H.E.C. But the respondents, contrary to the said provisions, allotted quarter no.B(T) 169 to one Shri Jaswant Singh, Ex- Assistant Foreman, FFP- who had retired about 10 years ago. The respondents, in the same way, allotted quarter no.B(T)176 to one other ex-employee - R. K. Mishra - Ex-Assistant Foreman, H.M.B.P., H.E.C. The said allotments were made to the said exemployees, though they had never applied for allotment nor had deposited the earnest money. The petitioner had applied for allotment of the said quarters on long term lease and also deposited earnest money, but his application was rejected.;