JAWAHAR LAL KHER Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONERS , who are employee of High Court, have filed these petitions seeking a direction from this Court that Govt. should consider their cases for allotment of Government accommodation.

(2.) ALL these petitions raise similar questions, therefore, are being decided by this common judgment.

(3.) AFTER objection were filed, it was submitted by the respondents that every employee of the Government is being paid House Rent Allowance (HRA) and, therefore, question of allotment of accomodation to Govt. servant does not rise at all, as a matter of right[