PRAMOD KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Challenge in the writ petition is to the signal dated January 10, 2015 directing that Rs. 7,599/- per month with effect from June 01, 2013 be deducted from the salary of the petitioner till on August 01, 2014 he vacated Government accommodation being Flat No.43, Block-04, Jharoda Kalan, New Delhi - 110072.

(2.) The result was that commencing from the salary payable in February for the month of January, 2015 onwards, deductions were made for two months in sum of Rs. 7,220/- and thereafter in sum of Rs. 8,663/- till when on July 10, 2015 while issuing notice in the writ petition a stay was granted in favour of the petitioner.

(3.) It is not in dispute that family accommodation is provided to the force personnel of CRPF as per the CRPF Family Accommodation Rules, 2008. Under the Rules, vide Rule 25, a family accommodation allotted can be retained for the prescribed period of five years. But the same i.e. five year period is not to be applied to the force personnel posted in the North Eastern region of the country, the State of Jammu and Kashmir and in Left Wing Extremist areas. The reason is that these areas are not treated as family stations and thus the force personnel can retain the family at the accommodation which was allotted and was occupied by the family when the force personnel was posted at a peace station.