Allahabad High Court: A Single Judge Bench comprising of Amit Sthalekar, J. ordered the petitioner (wife of a retired government servant) to vacate the government quarter occupied by her unathorisedly even after retirement of her husband who was a government servant.

The petitioner was unauthorisedly occupying the government quarter in question which was allotted to her husband when he was in government service. The husband of the petitioner had retired from government service twelve years ago but still the petitioner continued to occupy the quarters. Learned counsel for the petitioner submitted that the respondents be restrained from compelling the petitioner from vacating the said quarters in view of the order of the State Women Commission.

The High Court was of the opinion that the submission of the counsel for the petitioner was misconceived. The Court held that the State Women Commission had absolutely no jurisdiction to interfere in the service matters of an employee which are governed by statutory rules. Petitioner’s husband had retired from service twelve years ago; the petitioner continued to occupy the said quarters in wholly illegal and unauthorized manner. Accordingly, the petitioner was ordered to vacate the government quarter within fifteen days. [Asha Rai v. Purvanchal Vidyut Vitran BLW, 2018 SCC OnLine All 435, dated 20-04-2018]

 

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