Mohit Kumar vs CHANDIGARH ADMINISTRATION

Item 2/C-1 1 OA 1030/2026

CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH, CHANDIGARH

OA No. 1030/2026

th
On this the 20 day of August, 2026


CORAM:

HON’BLE MR. RAMESH SINGH THAKUR, MEMBER (J)

Mohit Kumar aged 33 years son of Lajpat Rai, resident of House
No. 110, Patiala Gate, Near Sangrur Gurudwara, Sangrur,
Punjab (Aadhar No. 3308 3078 0291)

….Applicant
(By Advocate: Mr. Varun Tuteja)
Versus
1. Chandigarh Administration, Union Territory, Chandigarh,
Sector – 9, Chandigarh – 160009, through its Chief
Secretary, Chandigarh Administration, Chandigarh.

2. Secretary, House Allotment Committee, UT Secretariat,
Sector 9, Chandigarh - 160009



…. Respondents
(By Advocate: Mr. Baljinder Singh Khaira)

B. Shri Akshaya Juneja
2026.09.03
11:44:58
+05'30'
B. Shri
Akshaya Juneja

Item 2/C-1 2 OA 1030/2026

O R D E R (ORAL)

On receiving advance copy of the O.A., Sh. Baljinder Singh
Khaira, learned counsel has put in appearance on behalf of the
respondents.
2. The present original application has been filed by the
applicant against the inaction of the respondents in not deciding
the representation dated 11.07.2026 (Annexure A-7) preferred by
the applicant.
3. The brief facts of the case are that the applicant, working as a
Clerk in the Engineering Department of the Chandigarh
Administration, submitted an application on 02.07.2025 seeking
out-of-turn government accommodation on medical grounds
following his father’s severe road accident and subsequent
emergency neurosurgeries. Despite a medical category vacancy
remaining unalloted during the House Allotment Committee (Lower)
meeting on 25.09.2025, the applicant’s case was left undecided.
Over the following months, the applicant pursued the matter
through multiple RTI applications, first appeal and CPGRAMS
grievances to ascertain the status of the unallotted medical
vacancy. Official RTI responses revealed that no committee
meetings were held between 25.09.2025 and 31.03.2026, and
indicated that the Administrator, UT Chandigarh, was the
competent authority in respect of the remaining medical case. The
applicant subsequently discovered that the vacant medical
B. Shri Akshaya Juneja
2026.09.03
11:44:58
+05'30'
B. Shri
Akshaya Juneja

Item 2/C-1 3 OA 1030/2026

accommodation had been allotted to another individual during this
period without convening any committee meeting. The applicant
submitted a detailed representation before the Secretary, House
Allotment Committee, Chandigarh Administration seeking
reconsideration of his application and examination of the procedure
adopted in making the allotment against the remaining medical
vacancy. However, the same has not been decided by the
respondents. Hence, the present OA.
4. Heard learned counsel for the applicant.
5. Issue notice to the respondents. Mr. Baljinder Singh Khaira,
learned counsel appears and accepts notice on behalf of the
respondents.
6. At this stage, learned counsel for the applicant submitted that
the applicant would be satisfied if a direction is given to the
Respondent No. 2 to consider and decide the applicant’s
representation dated 11.07.2026 (Annexure A-7) in a time bound
manner.
7. Learned counsel for respondents submitted that they have no
objection if the OA is disposed of in the manner suggested by
learned counsel for the applicant.
8. This Tribunal has considered the matter and is of the view
that natural justice will be met if Competent Authority, i.e.,
Respondent No. 2 is directed to decide the applicant’s
B. Shri Akshaya Juneja
2026.09.03
11:44:58
+05'30'
B. Shri
Akshaya Juneja

Item 2/C-1 4 OA 1030/2026

representation dated 11.07.2026 (Annexure A-7), in a time bound
manner.
9. Resultantly, the Respondent No. 2 is directed to decide the
applicant’s representation dated 11.07.2026 (Annexure A-7) by
passing a reasoned and speaking order and shall also deal with
contentions raised in the representation, within a period of four
weeks from the date of receipt of certified copy of this Order.
10. With these observations, the O.A. is disposed of at the
admission stage itself.
11. The applicant is directed to make available a copy of this order
along with the O.A. to the competent authority.
12. Needless to mention, this Tribunal has not entered into the
merits of the case.
13. No order as to costs.


(RAMESH SINGH THAKUR)
MEMBER (J)

/akshaya/
B. Shri Akshaya Juneja
2026.09.03
11:44:58
+05'30'
B. Shri
Akshaya Juneja