1. Invoking jurisdiction of this Tribunal,  the  appeal has been filed under Section 14 of the Armed Forces Tribunal Act, 2007 and the prayers made
read as under:
a) Quash and set aside the order dated 28/04/2022 [Annexure-A/1] Â passed by the Respondent No. 3 and
b) Direct the Respondent No. 3 not to take any coercive steps  to  get  the  Govt.  Accommodation (Qtr  No. 353/4, CVD Lines, Sadar  Bazar,Â
Delhi  Cantt.) vacated before completion of six (06) months from the date of his retirement i.e. from 31 May 2022 and/or
c) Pass  any  such  order(s)/ direction(s)  which this Honble Tribunal may deem fit and proper in the facts and circumstances of the case.
2. The  applicant,  who  was  discharged  from  service on 31.05.2022,  has  sought  for  quashing the  orderÂ
dated 28.04.2022 (Annexure-A/1) by which the Govt. accommodation No. 353/4, CVD Lines, Sadar Bazar, Delhi Cantt. allotted to him is directed to
be vacated by 10.06.2022. Referring to the policy for retention of Govt. accommodation dated 03.02.2021, learned counsel argues that as per this
policy, the applicant is entitled to retain the Govt. accommodation for a period of six months after retirement and the impugned order, directing the
applicant to vacate the Govt. quarter even before the period of six months is over, is unsustainable in law.
3. Taking note of the  aforesaid,  on 27.05.2022, we had directed the respondents to seek instructions in the matter. Today,  the  respondents
inform us that the entire Block is required to be handed over to another authority for various administrative reasons. They pointed out that an alternate
accommodation bearing Quarter No. P-33/30 at Piru Vihar has been  allotted  to  the  applicant. However,  the  applicant is refusing to
take possession of the said quarter. They have produced before us a letter dated 02.06.2022 in this regard issued by the Competent Authority.
4. Learned counsel for the applicant produced before us certain photographs of the alternate accommodation allotted and submit that it is in very bad
shape and the applicant cannot stay there. Â However, in our view, the applicant should shift into this alternate accommodation and the respondents
should make the repairs and they are required to make the alternate accommodation habitable.
5. Keeping in view the  aforesaid,  we  see  no reason  to interfere into the matter.  Respondents to allot the alternate accommodation to
the applicant, make it suitable for living by making necessary amendments and repairs in this regard. Â The applicant may shift to the alternate
accommodation and the respondents should take steps for getting it repaired within a reasonable period of time.
6. With the aforesaid, OA stands disposed of.