CourtKutchehry.com
High CourtsDivision Bench

Tej Narain Misra vs Central Administrative Tribunal and Others

Allahabad High Court · Decided on 13 December 2002 · Citation: (2003) 3 AWC 2237

HON’BLE JUDGES
Yatindra Singh, J · M. Katju, J
CASE NUMBER
C.M.W.P. No. 53482 of 2002
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 195 words

M. Katju and Yatindra Singh, JJ.—Heard counsel for the petitioner and Sri Tarun Verma for the Railway.

2.

Petitioner is challenging the impugned order of the Central Administrative Tribunal, Annexure-12 to the petition. The petitioner was transferred from Deoria to Siwan in 1990 but for 12 years thereafter he has not yet vacated the official accommodation which was in his possession in Deoria.

3.

If a person is transferred or he retires, he must vacate the official accommodation in his possession within a reasonable time, [f that time is mentioned in a rule or G.O. he must vacate within that time. If there is no such rule or G.O. he must vacate the accommodation within three months of transfer or retirement. The petitioner has been staying in the official accommodation for 12 years after transfer and he has still not vacated it. There is no infirmity in the order of the Central Administrative Tribunal. The petition is dismissed. The petitioner is directed to vacate the official accommodation within one month. If he does not vacate it within one month from today, the police will ensure that he is evicted at the end of the month.