Allahabad High Court
Harikrishna Yadav And 12 Others vs State Of U.P. And Another on 12 July, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 9419 of 2022 Petitioner :- Harikrishna Yadav And 12 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Mohammad Umar Khan Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J.
(1) Heard the learned counsel for the parties and perused the record.
(2) This petition has been filed by 13 Constables/Head Constables presently posted in Police Department, District Kanpur Nagar praying for a direction to be issued to the Respondents to pay the HRA as per the Government Order dated 11.06.1999 and 08.12.2008.
(3) It has been submitted by the learned counsel for the petitioners that the petitioners are entitled to get House Rent Allowance (HRA) as per the provision of the Financial Hand Book and relevant Government Orders issued in this regard as they have not been official accommodation in District Kanpur Nagar or in any other District and they are residing on rent in private accommodations.
(4) The petitioners have already made a Representation to the Police Commissioner, Kanpur Nagar, a copy of which has been filed as Annexure-4 to the petition.
(5) This petition is finally disposed of with a direction to the petitioners individually filed their Representations alongwith documentary evidence before the Opposite party no.2 within a period of two weeks from today. If such Representations are filed within the time as mentioned hereinabove, the Respondent no.2 shall consider the same strictly in accordance with law and pass reasoned and speaking order within a further period of eight weeks.
Order Date :- 12.7.2022 PAL