Gokal Chand Mital, J. - (1.) VIDE Government decision dated 30th August, 1988, Copy of which is Annexure P3, rural area allowance was allowed to the employees of the Government, who were posted in the rural areas, with effect from 1st September, 1988.
(2.) IN certain rural areas, which were within 8 Kms/5 miles of the cities/towns, the Government employees had earlier been allowed house rent allowance, and, in certain border areas, compensatory allowance was being paid to the government employees. The Petitioners before us were not getting any of these allowances as they were neither within 8 Kms/5 miles limits of the cities/towns, nor were they posted in border areas. They were allowed rural area allowance for the first time with effect from 1st September, 1988, -wide Annexure P.3. The only relief claimed in these writ petitions is that the employees, who are getting house rent allowance earlier on the basis of the pay commission report, have been allowed higher house rent allowance with effect from 1st January, . 1986 and on the same analogy Petitioners should also be allowed rural area allowance with effect from 1st January, 1986. The claim is based on the anvil of Articles 14 and 16 of the Constitution of India.
(3.) ON a consideration of the matter, we are of the view that it is open to the State Government to allow allowances like rural area allowance from a date it chooses to do so and this matter cannot be equated with house rent allowance or other compensatory allowances payable to employees living in cities/towns or in the border areas. It cannot be disputed that living cost in rural area is cheaper than that in the cities/towns. These are matters for the Government to see. Neither discrimination nor arbitrary action is established.;