2021 LAB. I. C. 394 ::AIROnline 2020 HP 657

Himachal Pradesh High Court

Hon'ble Judge(s): Tarlok Singh Chauhan, Jyotsna Rewal Dua , JJ

Constitution of India , Art.309— Fundamental Rules , R.45— Himachal Pradesh Allotment of Government Residencies (General Pool) Rules (1994) , R.3— Government accommodation - Cancellation of allotment - Ground that accommodation was allotted out of turn to petitioner, Driver despite being at Sr. No. 11 and not at Sr. No.1 in list of house allotment - Failure of Corporation to maintain list of employees to be considered for allotment of Govt. residencies in accordance with provisions of Office Manual - Due to sharp and illegal practices being followed by Corporation, petitioner, even though had no right to have government accommodation on out of turn basis, was initially allotted accommodation - Material showing that petitioner being President of Himachal Path Parivahan Nigam Drivers' Union, managed to push through application to get allotment in his favour by malafide use of power - Cancellation of allotment, proper. (Para 27 28 32) .....