STATE OF PUNJAB Vs. SUDARSHAN SANWAL

JUDGEMENT

(1.) This order will dispose of Civil Revision No. 3013 of 1996, Civil Revision No. 3015 of 1996 and Civil Revision No. 3016 of 1996.

(2.) The State of Punjab is in revision before this Court. The order dated June 11, 1996 has been impugned.

(3.) Certain facts be noticed. The plaintiff-respondents filed a suit for declaration claiming that they were entitled to the house rent allowance at the rate of 12.5% of the basic pay per month and compensatory allowance as per the service rules with effect from April 1, 1985 as was being paid to other Govt. employees in the district with consequential relief that the plaintiffs would also be entitled to all benefits towards pay and allowances after getting the required relief. In the alternative, a prayer was made to issue a mandatory direction to the defendants to grant house rent allowance at the rate of 12.5% of the basic pay per month and compensatory allowance with effect from April 1, 1985 as admissible to the other Govt. employees working in the district and pay and calculate the arrears.