BOBBY WAIKHOM Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) HEARD Mr. Roshni Piba, learned counsel for the petitioner, Mr. C. Kamal, learned CGSC appearing for respondent Nos.1 and 2 as well as Ms. Sobhna, learned GA appearing for respondent No.3

(2.) THE petitioner, being aggrieved by the portion of the note which read as "Overdrawal of HRA w.e.f. 08.08.2000 to 30.04.2003 amounting to Rs.95,211/- to be recovered in 20 instalments @Rs.5000/- p.m. last being Rs.211/- commencing from the pay of 5/2003" mentioned in his payslip dated 04.08.2003, filed the present writ petition.

(3.) THE State respondents also filed their affidavit in opposition wherein it is stated that the petitioner would not be entitled to HRA while he was serving as Deputy Resident Commissioner (Senior) Manipur Bhawan at Kolkata as he was allowed to enjoy Government accommodation; as such, the impugned note in the payslip was correctly issued for recovering HRA paid to the petitioner while serving as Deputy Resident Commissioner (senior) Manipur Bhawan at Kolkata.