Smt. Shirin Khan vs. State Of Chhattisgarh
Held
The Court granted the petitioner time until March 13, 2022, to vacate the government quarter, taking into account the COVID-19 situation. This extension was made conditional upon the petitioner depositing the penal rent up to that date, if it had not already been deposited. The petitioner was further directed to file an undertaking within seven days from the date of the order, assuring the concerned authority that she would vacate the quarter on or before March 13, 2022. The writ petition was finally disposed of with these directions. No issue was expressly left undecided.
Facts
The petitioner, Smt. Shirin Khan, a retired Assistant Grade-2, was directed to vacate her government quarter by an order dated January 12, 2022, effective from her retirement date of June 30, 2021. She filed a writ petition seeking an extension of two months to vacate the quarter. The petitioner had already deposited a penal rent of Rs. 10,800/-. The State counsel opposed the prayer for extension. The High Court considered the submissions and the prevailing COVID-19 situation.
Key Issues
1. Whether the petitioner should be granted an extension of time to vacate the government quarter, considering her retirement and the COVID-19 situation. Petitioner's contention: The petitioner argued that she required an additional two months to vacate the government quarter after her retirement. She also submitted that she had already deposited the penal rent of Rs. 10,800/-, indicating her compliance and willingness to meet financial obligations. The petitioner implicitly relied on the prevailing circumstances, such as the COVID-19 pandemic, to justify the need for an extension. Revenue/State's contention: The State counsel opposed the prayer made by the petitioner for an extension of time to vacate the government quarter. No specific legal provisions or precedents were cited by the State in their opposition.
AI-generated summary — verify with the full judgment below
NAFR HIGH COURT OF CHHATTISGARH, BILASPUR Smt. Shirin Khan W/o Nurul Huda Khan, Aged About 62 Years, Retired Assistant Grade2, R/o D2, Old Pension Bada, Near Kundan Palace,
Raipur,
District
Raipur Chhattisgarh. Petitioner Versus
State Of Chhattisgarh Through The Secretary, Commercial Tax Department (GST), Mantralaya, Atal Nagar, Naya Raipur (Chhattisgarh).
The Director, Directorate Of Estate, Mantralaya, Atal Nagar, Naya Raipur (Chhattisgarh). Respondents For Petitioner : Mr. Anil S. Pandey, Advocate. For State/Respondents : Mr. Hari Om Rai, PL Hon'ble Shri Justice Sanjay K. Agrawal Order On Board (Through Video Conferencing) 31/01/2022
This writ petition is directed against the order dated 12.01.2022 by which petitioner has been directed to vacate the government quarter
after
her
retirement
i.e. 30.06.2021. 2. Mr. Anil S. Pandey, learned counsel for the petitioner, prays for further two months time to vacate the government quarter. He further submits that the petitioner has already deposited
The judgment continues below.
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