S. Chandrashekhar, J. - (1.) SEEKING direction for allotment of Quarter 02B/E/2226 on licence basis in terms of revised policy dated 15.07.2014 of SAIL, the present writ petition has been filed.
(2.) THE brief facts of the case are that, the petitioner was working as Crane Operator SMS II and he was allotted Quarter No. 2 -103, Sector -11/B in Bokaro Steel City, Bokaro. The petitioner superannuated from service on 31.01.2014. In terms of policy of B.S.L. dated 19.12.2013, the petitioner applied for retention of the said quarter for which the petitioner deposited a sum of Rs. two lacs as security deposit and advance house rent of Rs. 10,212/ -. The petitioner was allowed to retain the quarter between the period 01.02.2014 to 31.01.2015 vide Office order dated 05.04.2014. The surety bond was duly executed and signed on 26.03.2014 between the parties. Subsequently, vide Circular dated 15.07.2014, the company floated a scheme for grant of quarter to the retired employees on licence. The petitioner applied under the said scheme however, no decision has been taken on the said application and in the meantime, the period for retaining the quarter that is, uptill 31.01.2015 was approached and therefore, the petitioner approached this Court on 28.01.2015. Heard the learned counsel for the parties.
(3.) THE learned counsel for the petitioner submits that the petitioner served the company for 42 years with unblemished service record and thus he had legitimate expectation that in terms of company's policy dated 15.07.2014, he would be allotted quarter. In expectation of allotment by the company, the petitioner has retained the quarter allotted to him beyond the period of 31.01.2015 and therefore, he seeks direction to the respondent -company for considering his case on equitable grounds.;