PETER LAWRENCE Vs. COMMANDANT

JUDGEMENT

(1.) The order of imposing the penal rent in respect of overstayel by the writ petitioner in Government Police quarters in proceeding dated 19.12.2015, is under challenge in the present Writ Petition.

(2.) The writ petitioner was appointed as Grade-II Police Constable in the year 1993 and was promoted to the post of Head Constable and thereafter, as Sub Inspector of Police in the year 2006. The writ petitioner while serving as Sub Inspector of Police at TSP, 1st Battalion, Trichy, was transferred and posted at 8 th Battalion, Tihar Jail Complex, New Delhi, by an order dated 17.06.2009 and he reported duty on 02.07.2009. The writ petitioner served in New Delhi till 05.09.2012. Subsequently, the writ petitioner was transferred and posted as Sub Inspector of Police on 7th Battalion, Pochampalli, Tamil Nadu and he reported duty immediately and was working in 7th Battalion till 30.06.2014. Again, he was transferred to 8th Battalion, Tihar Jail Complex, New Delhi and he was not allotted any quarters, while he was serving in the 7th Battalion, Pochampalli and he was not allotted any quarters even in the 8th Battalion, New Delhi also. However, the writ petitioner was in occupation of the Government Police quarters allotted to him in S-33 quarters, 1st Battalion, Trichy. The contention of the writ petitioner is that he has not claimed any House Rent Allowance, since his family was in occupation of 1 st Battalion Police Quarters, Trichy.

(3.) Under these circumstances, the impugned order has been passed, imposing the penal rent in respect of occupation of the Government Police quarters in S-33 from 05.09.2012 to 30.06.2014.