Ramlal Kevat vs State of M.P. and Others

Heard. This writ petition has been filed by the petitioner against the order dated 25-10-2012 (Annexure P-1).

The petitioner was allotted a room in Madhav Andhashram. By the impugned order, it has been directed by the Ashram that the petitioner shall vacate the residential room allotted to him earlier because the rooms were reserved for the purpose of residents of students.

State, in its reply, submitted that earlier there were less number of students, hence, some rooms of the Ashram were lying vacant. However, subsequently, the strength of the students have been increased up-to 65, hence, the rooms are required for the purpose of residents of students. Consequently, the impugned order has been passed.

From the facts of the case, it is clear that the petitioner has no legal right in regard to occupy the residential room, which is a part and parcel of the Ashram and earmarked for the purpose of residents of students. The petitioner was granted additional facility. Hence, the order impugned could not be said to be arbitrary and illegal. The petitioner is a blind person. Hence, the Government may consider to provide some accommodation to the Ashram where the blind teacher could be accommodated. The petitioner shall vacate the premises within a period of four weeks from today. With the aforesaid observation, the writ petition is disposed of. No order as to costs.