- (1.) As requested and agreed by learned counsel for the parties, we proceed to hear and decide this writ petition finally at this stage under the Rules of the Court.
(2.) Heard Sri A.K. Sharma, Advocate, for petitioners and learned Standing Counsel for respondents.
(3.) Petitioners, 25 in number, are working in educational institution, namely, Rashtriya Inter College, Sherpur, Mirzapur (hereinafter referred to as "College") which is recognized by Board of High Schools and Intermediate under the provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as "Act, 1921") and Rules and Regulations framed thereunder and are receiving salary under the provisions of U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971 (hereinafter referred to as "Act, 1971). It is said that College is situate at a place which is beyond eight kilometers from Municipal Board limits of Mirzapur but at a distance of less than eight kilometers from limits of Municipal Corporation, Varanasi. Petitioners are claiming house rent allowance at the rate applicable to employees who are working within the limits of Varanasi Municipal Limit.;