Durga Hembram vs Union Of India & Anr
2016 Latest Caselaw 1752 Del

$~9 & 10.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 1861/2016 and CM APPL.7987/2015
     DURGA HEMBRAM                                    ..... Petitioner
                      Through: Ms. Seema Sharma, Advocate with
                      Ms. Preeti Sarkar, Mr. Prashant Kumar and
                      Mr. Yashvir Gehlot, Advocates

                             versus

      UNION OF INDIA & ANR                       ..... Respondents
                    Through: Ms. Monika Arora, CGSC with
                    Ms. Abha Malhotra, Mr. Gaurang Bindra and
                    Mr. Gaurav Upadhyay, Advocates


+     W.P.(C) 1862/2016 and CM APPL. 7992/2016
      SURESH KUMAR XALXO                               ..... Petitioner
                       Through: Ms. Seema Sharma, Advocate with
                       Ms. Preeti Sarkar, Mr. Prashant Kumar and
                       Mr. Yashvir Gehlot, Advocates

                             versus

      UNION OF INDIA & ANR                       ..... Respondents
                    Through: Ms. Monika Arora, CGSC with
                    Ms. Abha Malhotra, Mr. Gaurang Bindra and
                    Mr. Gaurav Upadhyay, Advocates
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

% 03.03.2016

1. The present petitions have been filed by the petitioners praying inter alia for directions to the respondent No.1/UOI and respondent No.2/CISF to

pay them the arrears of House Rent Allowance (HRA) with effect from the date of granting them out living permission, till date.

2. Counsel for the respondents, who appears on advance notice, states that pursuant to the several decisions passed on the aforesaid aspect by the High Court, the last one being the judgment dated 21.01.2016 passed in a batch of matters, lead matter being W.P.(C) 373/2016, the respondents have issued Circular No.1/2016 dated 01.02.2016, enclosing therewith a proforma required to be submitted by the incumbent personnel for permission for out living with HRA.

3. The petitioners are directed to apply to the respondents in the prescribed form for grant of arrears of HRA, for the requisite period. As and when the petitioners submit the Form, the same shall be processed in accordance with law and the arrears of HRA shall be calculated and released in favour of the petitioners within six weeks thereafter.

4. The petitions are disposed of alongwith the pending applications.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 03, 2016 rkb