Suresh Kumar Sonkar vs Union Of India & Anr
2016 Latest Caselaw 1847 Del

$~34 & 38.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 1900/2016 and CM APPL.8141/2016

      SURESH KUMAR SONKAR                  ..... 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. Abha Malhotra with
                    Mr. Gaurang Bindra and
                    Mr. Gaurav Upadhyay, Advocates

                                    AND

+     W.P.(C) 1988/2016 and CM APPL. 8561/2016
      RAJ KUMAR PANDEY                                 ..... 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: Mr. Arun Bhardwaj, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 08.03.2016

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. Counsels for the respondents, who appear on advance notice, state 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 08, 2016 sk