BASANT SINGH Vs. STATE OF HP

JUDGEMENT

(1.) PETITIONER is seeking Travelling Allowances for local journey for the period of 180 days from January, 2001 to June, 2001 amounting to ` 2195/- on the basis of S.R. 71 of the Government of India's Order No. 2(b). The petitioner has also given instances of three persons, namely, Ramesh Sharma, Anil Sharma and Kamal Dev, who are stated to have been paid the Travelling Allowances for local journey. The averments with regard to this have not been denied in the reply.

(2.) ACCORDINGLY, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner at par with the persons mentioned in para VI(c)as per S.R. 71 of the Government of India's Order No. 2(b), within a period of two months after the production of certified copy of this judgment. No costs.