SUMAN KANTA Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, 16 in number, who are employed as teachers and peons in the Government Middle School, Behbal Kalan and Government Middle School, Burj Harika, District Faridkot, have jointly filed this writ petition, seeking direction restraining the respondents from recovering House Rent Allowance. They have further sought a direction to restore the benefit of House Rent Allowance as was being given earlier.

(2.) The case of the petitioners is that the villages Behbal Kalan and Burj Harika, where they are working, are situated within 8 K.Ms from the qualifying limit of Municipal Committee, Kotkapura. As such, they are entitled to claim House Rent Allowance. In support of their claim, they have placed on record certificates to this effect issued by the Deputy Commissioner, Faridkot, which are Annexure P-1 and P-2 to the writ petition.

(3.) At the outset of hearing, Mrs. Charu Tuli, the learned State Counsel contends that the matter is now squarely covered by this Court's decision rendered in Civil Writ Petition No. 8534 of 1988 Nand Lal Vs. State of Punjab, 1990(1) Recent Service Judgments 131 . As such the present writ petition deserves to be dismissed.