SHASHIDHAR SINGH Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for quashing and setting aside the order as contained in Letter No. BCCL/ GM(A)/ SECTT./ 2014/F-49/413 dated 30.07.2014, issued by the respondent no. 4; whereby the representation made by the petitioner in pursuance to the order passed by this court; claiming House Rent Allowance for the period from 28.02.2010 to 31.03.2012, has been rejected.

(3.) Mr. Sumit Prakash, learned counsel for the petitioner submits that the petitioner moved before this court earlier in W.P.(S) No. 5697 of 2013, and the same was disposed of directing the petitioner to represent before the respondent no.3 for redressal of his grievance. The sole grievance of the petitioner is that the respondents have not given House Rent Allowance for the period from 28.02.2010 to 31.03.2012; though the same is against their own rules being Rule-4.2 of Coal India Executive House Rent Allowance Rules, 2010 (hereinafter to be referred as Rules, 2010).