GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The controversy raised in this petition is regarding the payment of House Rent Allowance.

(2.) This petition has been filed impugning the order dated 6.3.1984, Annexure P-5 whereby payment of House Rent Allowance to the petitioners has been ordered to be stopped.

(3.) Petitioners at the relevant time were working as teachers in the Government Middle and Government High Schools, Sherpur, District Sangrur. The Government granted concession of House Rent Allowance to its employees working within eight kilometers from the qualifying limits of cities eligible for such allowance. Petitioners along with others filed Civil Writ Petition 6449 of 1976 which was disposed of by passing the following order :-