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Judgment
Manoj K. Tiwari, J
Petitioner is a Group ‘D’ employee, serving as Chowkidar in Project Implementation Unit, Uttarakhand Pey Jal Sanshadhan Evam Nirman
Nigam. He is aggrieved by the order dated 04.12.2020, whereby he has been asked to vacate Type-II residential accommodation allotted to him in
Kashipur. Thus, feeling aggrieved, petitioner has approached this Court challenging the said order.
Mr. N.S. Pundir, learned counsel appearing for the respondents, on instructions, submits that petitioner has been asked to vacate the Type-II
accommodation, since an employee, who is entitled to Type-II accommodation has applied for allotment. He further submits that petitioner is entitled
to Type-I accommodation, as he is a Group ‘D’ employee and there is another Type-I quarter lying vacant near the accommodation, presently
occupied by the petitioner, therefore, petitioner would be allotted vacant Type-I accommodation within a period of one week.
Learned counsel for the petitioner has expressed willingness on behalf of his client to accept Type-I quarter. Learned counsel for the petitioner
further submits that petitioner will shift to Type-I accommodation, as soon as the same is allotted to him.
In such view of the matter, writ petition is disposed of by taking the statement made by learned counsel appearing for the respondents on record. It
is further provided that for a period of one week or till allotment of Type-I accommodation, petitioner shall not be asked to vacate Type-II
accommodation.