(1.) THE petitioners in all these cases are working under various capacities in the respondent corporation and they were posted at Delhi at the relevant time. According to the petitioners, they are entitled to house rent allowance at the rate of 30% on the basic pay plus D.P. The corporation has turned down their request on the ground that they are bound by Annexure R -1 government order dated 8.12.1999. That notification deals with the H.R.A. payable to the employees of the State of Himachal Pradesh. In paragraph -5 of Annexure R -1, it is stated as follows:
(2.) IT has been further clarified by the government that notification should be complied with, in Annexure R -2 circular issued by the government on 28th August 2003, which reads as follows:
(3.) SINCE the stand taken by the Corporation is that they only follow the government instructions, it is only appropriate that the matter engages the attention of the government. In the above circumstances, the writ petitions are disposed of as follows: