DINESH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) RELEVANT facts necessary to be noted for adjudication of the present petition are that working as Assistant Sub -Inspector (Ministerial), the petitioner was posted to Directorate General, CRPF at New Delhi in July, 2003.

(2.) PETITIONER remained at the office of the Directorate General, CRPF, New Delhi till May, 2008 and with effect from June, 2008 was posted to the office of the IG Police, CRPF, Srinagar.

(3.) CLAIMING to be a dutiful soldier who obeys the command of his senior officers, petitioner proceeded to Srinagar and reported for duty in the office of the IG Police, CRPF at Srinagar. Though entitled to a family accommodation at Srinagar, petitioner made a request that he be entitled to retain his family at New Delhi and for which HRA be sanctioned to him. Reason why petitioner made the aforesaid request was a Government of India Office Memorandum No.2(38)/2001 -E.II(P) dated September 24, 2003 which reads as under: -