T V GOPALAKRISHNAN Vs. UOI

JUDGEMENT

(1.) THE three writ petitioners are employed permanently with Central Reserve Police Force (CRPF) and the claim is for payment of house rent allowance (HRA) for the period reckoned 6 months? after their attachment with the Ministry of Home Affairs till they remained attached with the Ministry of Home Affairs.

(2.) WHEREAS the claim of writ petitioner T.V.Gopalakrishnan and Ashwathachari has yet to be settled and money paid to him, K.Venkatesan was paid HRA @ ' 3,657/- per month from 23.12.2000 till 06.08.2004 i.e. 6 months after his attachment with the Ministry of Home Affairs and till he remained attached to the Ministry, which amount is sought to be recovered in 20 installments from the monthly salary paid to him.

(3.) EACH petitioner had informed the Government that either a Government accommodation be provided to them or house rent allowance should be paid and that in response, two petitioners Ashwathachari and T.V.Gopalakrishnan it was informed that they were permitted outside living permission but without HRA.