Ritu Raj Awasthi, J. - (1.) List and connect with Writ Petition No. 513 (S/S) of 2011.
(2.) Heard learned counsel for the petitioner as well as learned Standing Counsel and perused the records. Learned Standing Counsel submits that the impugned order has been passed for recovery of arrears of rent calculated as per Rule 18-Ka, Volume-II (Part 2 to 4) of the U.P. Financial Handbook As per said rule, any Government employee is entitled to pay normal rent for a period of one month after his transfer and thereafter for the next two months, the rent will be doubled to the normal rent and thereafter three times to the normal rent for the remaining period.
(3.) Learned counsel for the petitioner submits that the petitioner was transferred on 30.6.2009 from Jhansi to Kanpur. He was allotted a quarter at Jhansi. Since he has not been allotted any accommodation at Kanpur, therefore, he could not vacate the premises/quarter earlier. Now he has vacated the premises/quarter on 30.6.2009. However, the opposite parties, in most arbitrary manner, have imposed the recovery of alleged arrears of rent on the petitioner.;