- (1.) The petitioner was the Chief Medical Officer of the Heavy Engineering Corporation Limited (hereinafter referred to be as "HEC"), who got retired on 31.12.2006. While the petitioner was serving as Chief Medical Officer of HEC, he had been allotted F-Type Quarter. During course of his employment, HEC came with a circular bearing Circular No.08/2008 relating to allotment of E-Type Quarter on long term lease to those occupying E-type quarters and also with respect to allotment of E-Type Quarter, who has been in occupation of F-Type Quarter.