PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment would dispose of three writ petitions i.e. C.W.P. Nos. 8057, 7935 and 15500 of 1999 as a common question is involved in all these petitions, relating to the payment of house rent allowance which was provided to the other similarly situated employees i.e. the teachers.

(2.) THE facts are being taken from civil writ petition 8057 of 1999.

(3.) PETITION allowed.