AOTAR SINGH Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for directions to the respondent No.2-CISF to pay him House Rent Allowance (hereinafter referred to as 'HRA'), to which he is legitimately entitled.

(2.) At the outset, learned counsel for the petitioner submits that though the prayer in the petition is for payment of HRA arrears for overstay periods even beyond three years, the petitioner proposes to confine the relief to grant of HRA for a period of three years reckoned backwards from today i.e. from 09.05.2013.

(3.) The petitioner herein, who is enrolled as a member of the respondent No.2-CISF, had approached the respondent No.2 for permission to live out of campus with family, which was duly granted. The petitioner was not provided with the Government Accommodation (Married).