SUJIT NARAYAN PRASAD,J. - (1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 13.09.2008 has been challenged, by which the representation dated 19.07.2008 of the petitioner, in terms of the direction passed by this Court in W.P. (C) No. 3666 of 2007, has been rejected denying the claim of the petitioner; Further for quashing the allotment order dated 30.03.2002 by which, Quarter No. - 387, Type-C-18A, Sector- 1, Neighbourbood C, Bokaro Steel City has been allotted in favour of respondent no. 6.
(2.) The brief facts of the case, as per the pleadings made in the writ petition, is that the respondent-Steel Authority of India Limited, Bokaro Steel Plant, Bokaro floated a Scheme, namely, "SAIL Scheme for leasing of houses to Employees- 2001" (in short 'Scheme, 2001') for leasing of house to its employees, who have served in Bokaro Steel Plant. The said scheme has been notified on 05.06.2001 and last date for submission for application was 15.06.2001 up-to 4.00 p.m. The eligibility criteria, as per the Scheme, 2001, as contained in Annexure 1 to the writ petition, is that the regular employees, who have served in SAIL for at least 10 years on the date of notification, ex-employees who have served in SAIL for at least ten years and separated not earlier than ten years before the date of notification of the scheme, and spouses of deceased employees in occupation of houses/flats of SAIL shall be eligible to apply under the scheme. Unauthorised occupants will not be eligible under this scheme.
(3.) For ready reference, Clause 5.3 of the Scheme 2001, which deals with the eligibility criteria, is reproduce herein below: "The regular employees, who have served in SAIL for at least 10 years on the date of notification, ex-employees who have served in SAIL for at least ten years and separated not earlier than ten years before the date of notification of the scheme, and spouses of deceased employees in occupation of houses/flats of SAIL shall be eligible to apply under the scheme. Unauthorised occupants will not be eligible under this scheme." ;