BAHADUR SINGH, SENIOR CLERK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A number of writ petitions have been filed by the employees of the Punjab Government and of various Boards under the control and supervision of the State Government, praying therein that appropriate directions be issued to the Government restraining them from reducing the House Rent Allowance and recovering the alleged excess amount drawn by the petitioners, it is submitted that the impugned order, which has adversely affected the writ petitioners, has been passed without affording them an opportunity of being heard which is apparently against the principles of natural justice.

(2.) In reply, it is admitted that the State of Punjab had constituted the Third Pay Commission for making recommendations regarding the revision of pay scales of Punjab Government employees and other allied matters, such as House Rent Allowance, Compensatory Allowance etc. It is further submitted that on the recommendation of the aforesaid Commission, the Government issued a circular letter No. 10/7/88-FPI/8014 dated 30.8.1988 regarding grant of House Rent Allowance to the employees, wherein cities/towns were classified for the purposes of grant of House Rent Allowance.

(3.) According to the petitioners, the directions impugned in the writ petitions have been issued contrary to the order dated 30.8.1988.