C/M Rampal Trivedi Inter College ... vs State Of U.P. Thru Prin.S Ecy. ...
2012 Latest Caselaw 3425 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4149 of 2012
 

 
Petitioner :- C/M Rampal Trivedi Inter College Thru Manager & 2 Others
 
Respondent :- State Of U.P. Thru Prin.S Ecy. (Finance) U.P. & 3 Others
 
Petitioner Counsel :- Lalta Prasad Misra,Abhishek Misra
 
Respondent Counsel :- C.S.C.,R.C. Rastogi
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that wife of respondent no.4 is getting house-rent allowance from U.P. Government, as she is also serving in U.P. Civil Secretariat, Lucknow.  Under the Rules, respondent no.4 is not entitled to be paid the house-rent allowance.  De hors the rule position, respondent nos.2 and 3 have directed the petitioners to pay the house-rent allowance to the respondent no.4.

Respondent nos.2 and 3 are directed to file their affidavit as to under what circumstances directions have been issued to pay the house-rent allowance to respondent no.4.

It is made clear that in case it is found that respondent no.4 is not entitled to house-rent allowance, the amount released to respondent no.4 shall be refundable alongwith interest, to be deducted from the salary of respondent no.4.

Order Date :- 7.8.2012

A.Nigam