MAYA RANI SRIVASTAVA Vs. DIRECTOR HIGHER EDUCATION

JUDGEMENT

(1.) This matter before the Court of denying house rent allowance to the petitioner who is a lecturer at the Arya Kanya Degree College, an institution affiliated to the Allahabad University, in the duration of the writ petition being pending is seeing filing of several record on behalf of the State-respondents without any clear cut defence on the issue raised by The petitioner.

(2.) If the matter were to be seen in generality the court cannot go on interpreting the situation as and when it arises all too frequently in the matter of payment of house rent to a State employee or a compensatory allowance in the event of an accommodation not being provided or a State employee receiving a house rent allowance in consideration of living in an accommodation of his own.

(3.) The petitioner owns a house. It is recorded in her name. If the matter is just left here, there apparently, would be no issue amongst the State-respondents. But for the fact that the petitioner is married and her husband is in Government of India service, the contention of the State respondents is that the petitioner is not entitled to house rent allowance in lieu of the circumstance that she resided in her own house. The suggestion is that her husband also drawn a house rent allowance.