PUSHPA JUYAL Vs. DISTRICT MAGISTRATE, UTTARKASHI

JUDGEMENT

(1.) Heard Mr. Ashish Joshi, Advocate for petitioner, Mr. K.P. Upadhyay, Addl. Chief Standing Counsel for State of Uttarakhand/respondent no. 1 and Mr. Rajeev Singh Bisht, Advocate for respondent no. 2 and 3. During the course of the argument in this case, it has appeared to this Court that the dispute, which is presently being raised by the petitioner can be settled between the petitioner and the respondent no. 2 and 3 by way of negotiations.

(2.) The short facts of this case are that the petitioner, who is a teacher in a School of Nagar Palika Parishad, Uttarkashi, was allotted a flat in the year, 1981. Consequently since 1998, the Nagar Palika Parishad Uttarkashi decided not to give the house rent allowance to the petitioner since the petitioner was residing in an accommodation given by the Nagar Palika Parishad, Uttarkashi. This the petitioner is agitating albeit belatedly in the year, 2006 by means of present writ petition. Apart from the House Rent Allowance being not given to the petitioner, certain recovery is also being 2 made from the petitioner, which is subject matter of the present dispute.

(3.) As the matter is being sent for settlement this Court refrains from making any observations on the merit or the demerit of the case.