P KASIMAAYAN Vs. DIRECTOR OF AGRICULTURE CHEPAUK CHENNAI

JUDGEMENT

(1.) THE petitioners herein were all working as Assistant Agricultural Officers in various places. THEy have filed the present Writ Petition seeking for a direction not to recover the House Rent Allowance from their salary till the petitioners occupy the Government quarters in a living condition.

(2.) THE Writ Petition was admitted on 28.10.2008. Pending the Writ Petition, this Court granted interim injunction on the same day. Subsequently, two applications were filed by the Director of Agriculture in M.P.Nos.1 and 2 of 2009 to vacate the interim injunction.

(3.) IN an identical circumstance, similar matter came up before this Court in W.P.No.2064 of 2010. This Court rejected the claim made by the petitioners by a speaking order dated 5.2.2010. IN that case, in paragraphs 10 to 13, it was observed as follows: