Punjab-Haryana High Court
The Hisar Ex. Naval Personnel Welfare ... vs State Of Haryana And Another on 1 February, 2012
Bench: Hemant Gupta, G.S. Sandhawalia
CWP No.18393 of 2008 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision : 1.2.2012
(1) CWP No. 18393 of 2008
The Hisar Ex. Naval Personnel Welfare Society,
88, Defence Colony, Hisar ....PETITIONER(S)
VERSUS
State of Haryana and another ....RESPONDENT(S)
(2) CWP No. 2021 of 2010
The Hisar Ex. Naval Personnel Welfare Society,
88, Defence Colony, Hisar ....PETITIONER(S)
VERSUS
State of Haryana and another ....RESPONDENT(S)
(3) CWP No. 2510 of 2011
The Hisar Ex. Naval Personnel Welfare Society,
88, Defence Colony, Hisar ....PETITIONER(S)
VERSUS
State of Haryana and another ....RESPONDENT(S)
(4) CWP No. 21299 of 2010
The Hisar Ex. Naval Personnel Welfare Society,
88, Defence Colony, Hisar ....PETITIONER(S)
VERSUS
State of Haryana and another ....RESPONDENT(S)
(5) CWP No. 21297 of 2010
The Hisar Ex. Naval Personnel Welfare Society,
88, Defence Colony, Hisar ....PETITIONER(S)
VERSUS
State of Haryana and another ....RESPONDENT(S)
CWP No.18393 of 2008 2
(6) CWP No. 5576 of 2009
The Hisar Ex. Naval Personnel Welfare Society,
88, Defence Colony, Hisar ....PETITIONER(S)
VERSUS
State of Haryana and another ....RESPONDENT(S)
(7) CWP No. 21298 of 2010
The Hisar Ex. Naval Personnel Welfare Society,
88, Defence Colony, Hisar ....PETITIONER(S)
VERSUS
State of Haryana and another ....RESPONDENT(S)
CORAM: HON'BLE MR.JUSTICE HEMANT GUPTA
HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present : Mr.Vivek Khatri, Advocate,
for the petitioner.
Mr.Ajay Nara, Advocate,
for the respondents.
HEMANT GUPTA, J. (Oral)
Challenge in the aforesaid writ petitions is for quashing of the conditions mentioned in the application form that the former ex-servicemen shall be entitled to apply for a plot keeping in view the rank, which they held while in active service.
An advertisement was published by Haryana Urban Development Authority (for short 'the HUDA') inviting applications for allotment of residential plots in Sector - 6, Jhajjar. The application form, containing the eligibility criteria, contemplated that the applications are to be submitted in relation to the rank held by the applicants. The eligibility criteria, as mentioned in Annexure P-2, is as under:
(i) Officers of the rank of Colonel and above and equivalent rank of Navy and Air Force/Para Military Forces eligible to apply for one CWP No.18393 of 2008 3 kanal plot only.
(ii)Other Commissioner Officers upto Lt. Col. And equivalent rank are eligible for 14 marla and 10 marla plot only.
(iii)JCOs/ equivalent and other ranks are ligible for plots of 8, 6 & 4 marla."
The grievance of the petitioner is that the classification to submit an application for allotment of a particular size of a plot, based upon the rank held by the applicant at one point of time, is without any reasonable nexus with the objective to be achieved and consequently, unsustainable.
Similar grievance was raised in CWP No.16064 of 2004 titled "Prem Singh Vs. HUDA & another". A Division Bench of this Court vide order dated 18.07.2006 set aside such classification. It was observed as under:
"After hearing learned counsel for the parties, we find that the grievance made by the petitioner is wholly justified. In the Information Brochure or even in the written statement, no justification has been offered by the respondents as to why there was any such sub- division/classification amongst the decree personnel/ex-servicemen etc. As a matter of fact, in our considered view, the aforesaid classification amounts to discrimination amongst the persons who have ex-service background and as such have been granted reservation.
Consequently, we quash the order (Annexure P-4) and the plot in question which had been allotted to the petitioner shall stand restored back to him. Of course, the petitioner shall be required to deposit the remaining amount due from him, as per terms and conditions of the allotment."
The HUDA filed a Special Leave Petition against the said order, which has been dismissed on 29.11.2010, when the following order was passed:
"The special leave petition is dismissed. However, the question of CWP No.18393 of 2008 4 law is kept open."
Earlier the hearing of the present petition was adjourned sine die to await the order of the Hon'ble Supreme Court. But now, it has been pointed out that the Special Leave Petition has been dismissed, therefore, the present writ petition is taken up for hearing.
A Division Bench of this Court in Prem Singh's case (supra) has found that the classification for allotment of a plot, based upon the rank of an Officer, is unreasonable. Such finding is binding on the present Division Bench. Therefore, this Court cannot re-examine the question of legality of classification.
Consequently, the present writ petition is allowed. The eligibility criteria for allotment of a plot, dependent upon rank held by an applicant, cannot be sustained and is set aside.
(HEMANT GUPTA) JUDGE (G.S.SANDHAWALIA) JUDGE 1.2.2012 PREETI