A RAMACHANDRAN Vs. DIRECTOR OF AGRICULTURE CHEPAUK

JUDGEMENT

(1.) HEARD both sides.

(2.) THE two petitioners were working as Assistant Agricultural Officers. THEy have come forward to file the present Writ Petition seeking to challenge the order dated 1.10.2009 passed by the 2nd respondent and for a consequential prayer for refund of House Rent Allowance already recovered.

(3.) IN the present case, the contention of the petitioner was that the house was not in proper condition for occupation and even the Assistant Director of Agriculture had written to the Executive Engineer Building Maintenance, Erode that the houses are in damaged condition. Therefore, they must be inspected and a proper report should be sent to his office for carrying out repairs. The petitioners have produced some photographs to show the conditions of the house. This is not a matter which this Court can go into the issue on the basis of the materials produced de hors the rules and standing orders covering the issue.