SATYENDRA NATH MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. A Ramchiary, learned counsel for the petitioner. Also heard Mr. S.K. Medhi, learned CGC for the respondents.

(2.) The petitioner at the time of filing this writ petition was serving as Commandant in the CRPF at the Group Centre, CRPF, Khatkhati, Assam. Prior to his posting in Khatkhati, the petitioner was posted at 224 Bn at GC, CRPF Allahabad. During his posting in Allahabad, the petitioner was allotted Government Accommodation at Group Centre, Allahabad Campus. When the petitioner came to learn about his transfer from 224 Bn at GC, CRPF, Allahabad to GC, CRPF, Khatkhati in Assam, he vacated the Government Accommodation allotted to him on 1/8/2016 before proceeding to the new place of posting. Prior to joining his new place of posting in Khatkhati, Assam, the petitioner shifted his family to a rented accommodation after vacating his Government Accommodation.

(3.) After joining his new place of posting, the petitioner claimed house rent allowances admissible under the provisions of the Rules applicable read with the Office Memorandum issued by the Government of India, Ministry of Finance. On the basis of his application, the petitioner was sanctioned House Rent Allowance amounting to Rs.10,382.00 Per Month on the basis of his previous Pay Band and Grade Pay with effect from 6/8/2013 from the date his family was staying in the rented house till the date of his posting at Group Centre, CRPF, Khatkhati, Assam or till further orders whichever is earlier.