STATE Vs. A.K. SADHU AND ORS.

JUDGEMENT

(1.) Connected Cases

(2.) These Letters Patent Appeals arise out of the orders dated 16-7- 2002, 29-7-2002, 26-8-2002 and 17-9-2002 passed in a Batch of writ petitions of the respondents-migrant employees of the Government who on account of turmoil have migrated from the valley, by virtue of which they have been held entitled to the payment of House Rent and City Compensatory Allowance. SWPs Nos. 2966/2001; 1492/2002; 448/2002; 1050/2002 & 3209/2001 have been disposed of vide order dated 16-7-2002; whereas SWPs No. 1971/2002, 2222/2002 and 2390/2002 have also been decided by orders dated 29-7-2002, 26-8- 2002 and 17-9-2002 respectively by placing reliance on the same order dated 16-7-2002.

(3.) It is not in dispute that during the year 1989 and 1990 due to the on-set of militancy there was turmoil resulting in enmass exodus and migration of a particular community from the valley to the safer havens, which included the Government employees posted therein.