M.Katju, Umeshwar Pandey, J. - (1.) This Special Appeal has been filed against the impugned judgment of learned Single Judge dated 30.7.2004.
(2.) We have heard the learned Counsel for the parties and have perused the impugned order.
(3.) The question in this case is that if both husband and wife arc in service whether they both arc entitled to get house rent allowances? We arc of the firm opinion that they are not. The reason for our opinion is that house rent allowance is given for compensation for the house rent which an employee has to pay to his landlord.;