NARENDRA PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amrit Raj Chaurasiya, learned Counsel for the petitioners and learned Standing Counsel. The petitioners are constables and Head constables in provincial Armed Force (hereinafter referred to as "P.A.C.") posted in different Battalions. The petitioners No. 1 to 44 are posted in 44th Battalions, P.A.C., Meerut and the petitioners No. 45 to 50 are posted as Head Constables and Constables in 4th Battalion P.A.C., Dhoomanganj, Allahabad.

(2.) Initially, a Government Order was issued to the petitioners, that the "house rent allowance" (hereinafter referred to as 'H.R.A.') would be admissible to petitioners if government's residential accommodation is not made available to them and they are residing in their own houses or rented accommodations. The rate of house allowance is different, with respect to place of posting, which is not of much relevance for the purpose of present writ petition.

(3.) The sole question, which arises for consideration in the present case is, "whether petitioners have rightly been denied H.R.A. on the ground that they are residing in Barracks in Battalions campus, which is treated to be an official accommodation/residential house allotted to petitioners, disentitling them for H.R.A.