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Judgment
Office objections are overruled.
The appellant is appearing in person. We take up
the appeal for preliminary hearing, as prayed for by the
appellant.
This is an appeal against the judgment and order
dated March 7, 2017, dismissing a batch of writ petitions.
The writ petitioner is a Lieutenant Colonel of the
Indian Army. Presently he is on study leave. He was
holding a quarter according to his status. He was asked to
vacate the quarter allotted to him in order to
accommodate the new incumbent.
The appellant submits that he cannot be asked to
vacate the allotted quarter as he is on study leave.
The case of the writ petitioner-appellant is
covered by the circular dated October 21, 2011, which
does not permit the writ petitioner to retain the
accommodation given to him prior to the commencement
of the study leave. It is open to him to accept
accommodation of a lower scale/type or hired
accommodation on Hired on Rent Reimbursement (HRR)
basis, or to stay in his own accommodation and claim for
House Rent Allowance.
The Hon''ble Single Judge rightly dismissed the
writ petition.
We find no merit in the appeal requiring
interference. Therefore, the writ appeal is dismissed.
We make no order as to costs.