Mrs. Sangeeta Chandra, J.
1. Heard the learned counsel for the parties and perused the record.
2. This petition has been filed by 12 Constables/Head Constables presently posted in Police Department, District Mainpuri 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 given official accommodation in District Mainpuri 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, Mainpuri, 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.
