NARESHKUMAR JASHUBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners, herein, have approached this Court seeking following reliefs:

(2.) This Court, in case of similarly situated persons, in Special Civil Application No.249 of 2017 and the allied matters, allowed the same by observing and holding as under in Paragraphs-3 to 5, thereof;

(3.) The question involved in these matters is that the appellants-original petitioners were serving in Shantilal Shah Engineering College which was initially started within the campus of Bhavnagar University, which is within the Municipal Corporation limits of the city of Bhavnagar. Later on, for the reasons beyond the control of the appellants-original petitioners, the authorities decided to shift this college to a place known as 'Sidsar', which, incidentally happens to be situated outside the Municipal Corporation limits of city of Bhavnagar. Earlier, HRA was governed by GR dated 15.12.1975, wherein the provision was that even if an employee resides at a place situated within 8 kms. From the outer periphery of Municipal limits, the employee will be entitled to HRA which is paid to the employees who are residing within the Municipal limits of the city.