NAND KISHORE CHOUDHARY Vs. GENERAL MANAGER, BOKARO STEEL PLANT
LAWS(JHAR)-2018-8-188
HIGH COURT OF JHARKHAND
Decided on August 02,2018

NAND KISHORE CHOUDHARY Appellant
VERSUS
General Manager, Bokaro Steel Plant Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. K. K. Ojha, counsel appearing for the petitioner.
(2.) This writ petition has been filed for seeking a direction upon the respondents to allot quarter No. 1308, Type EF- 16 in Sector 12E, at Bokaro Steel City to the petitioner on long term lease under the "SAIL Scheme for leasing of Houses to Employees- 2001".
(3.) Counsel for the petitioner submits that the letter of allotment was issued to the petitioner vide letter dated 28.01.2002, but he could not pay the amount because he had applied for loan from the respondents but the respondents did not sanction the loan and accordingly, he should not be punished for the non-action on the part of the respondents.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.