ARVIND JATAV Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The issue in both these petitions is a common one. It concerns the non- grant of House Rent Allowance (HRA) to the Petitioners, who are working as Sub Inspectors with the Central Industrial Security Force (CISF).

(2.) As far as Mr.Arvind Jatav the Petitioner in W.P.(C) 6085 of 2017 is concerned, he was transferred from CISF unit to ASG Delhi by a movement order dated 15th June 2016. On 8 th June 2016 he made an application for grant of HRA along with his family at Delhi. He was earlier living in Varanasi in a Government accommodation.

(3.) After joining duties at New Delhi, Mr. Jatav made an application dated 22nd June 2016 for grant of living with the family in outside accommodation with HRA. According to him he was verbally allowed to live out of the campus without HRA. Mr. Jatav took a premises on rent at New Delhi near the Palam Apartment Brijwasan. He also shifted his family to the said accommodation. According to Mr.Jatav he is entitled for HRA from 5th August 2016, i.e. the date after he surrendered the Government accommodation in Varanasi but he has not been granted the HRA by the Respondents.