- (1.) Invoking the jurisdiction in a PIL, the petitioner has challenged the legality of a Government Order dated 11 February 2015 regulating the payment of house rent allowance where both the spouses are employees of the State and are residing together in one accommodation either owned or rented. Prior to the issuance of the Government Order, there were earlier Government Orders dated 15 December 1981, 28 February 1984 and 28 April 2000 which stipulated that where both the spouses are employees of the State and reside together in one accommodation, house rent allowance would be allowable to one of the spouses. This regime has now been altered by the Government Order dated 11 February 2015 which stipulates that though both the spouses may be residing together in the same accommodation, each of them would be entitled to the payment of house rent allowance as allowable to them under their respective entitlements in service. This was sought to be challenged by the petitioner on the ground that it imposes a heavy burden on the State exchequer.
(2.) The second prayer by the petitioner in these proceedings is for a direction to the State to effect recoveries from its employees for the period prior to 11 February 2015 where the house rent allowance was claimed by both the spouses who are employees of the State and reside in the same accommodation.
(3.) In response to the petition, a counter affidavit has been filed by the Principal Secretary, Finance to explain the genesis of the Government Order dated 11 February 2015. Employees of the Union Government who are engaged in an All India Service are governed by the All India Services (House Rent Allowance) Rules, 1977. On 8 November 1988, the Union Government in the Ministry of Finance issued an office memorandum clarifying the position in regard to whether house rent allowance would be allowable where both the spouses are in an All India Service under the Union Government and reside in the same accommodation. A policy decision was taken by the Union Government that no restriction should be imposed on the claim of the normal house rent allowance by each of the spouses who happens to be a member of an All India Service merely because they reside together in the same accommodation. The memorandum, insofar as is material is extracted hereinbelow: "Subject:- Drawal of House Rent Allowance by husband and wife when both of them happen to be Govt. servants and are living in hired/owned accommodation- Clarification regarding. The undersigned is directed to say that pursuant to revision of rates of HRA on the basis of recommendations of the 4th Pay Commission clarifications were being sought from this Ministry by Ministry of Railways etc. regarding admissibility of house rent allowance to husband and wife when both of them happen to be Govt. servants. After having the matter considered in consultation with Staff Side of the National Council (JCM) the President is pleased to decide that no restriction should be imposed only on the ground that husband/wife is also a Govt. servant and is living together in the hired/owned accommodation. In such cases normal amount of HRA may be granted to them as per their entitlement subject to fulfillment of other conditions for drawal of the allowance. 2. In so far as the persons serving in the Indian Audit and Accounts Department are concerned, these orders issue after consultation with the Comptroller and Auditor General of India.";