Smt.Poonam Chaudhary And Others vs State Of U.P.Through The ...
2013 Latest Caselaw 1329 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 4903 of 2010
 

 
Petitioner :- Smt.Poonam Chaudhary And Others
 
Respondent :- State Of U.P.Through The Secretary Finance Lucknow And Ors.
 
Petitioner Counsel :- Akhilesh Kumar Srivastava
 
Respondent Counsel :- C.S.C.,H.L.Srivastava
 

 
Hon'ble Pankaj Mithal,J.

The dispute in this writ petition is regarding admissibility of house rent allowance separately to both husband and wife who happens to be in the State service. 

Learned Standing counsel has submitted that the controversy has been settled by a Division Bench decision of this Court in the case of Committee of Management Victoria Inter college and another Vs. Amar Nath Gupta and others 2004 (3) UPLBEC 2758.

Learned counsel for the petitioner wants to look into the matter before addressing the Court.

As prayed, list in the next cause list along writ petitions no. 2315 of 2006, 928 of 2009 and 1431 of 2009.

Interim order, if any operating in the writ petition shall remain in operation till the next date of listing.

Order Date :- 25.4.2013

SKS