- (1.) The challenge in the present writ petition is to the letter dated 10.1.1986 whereby the claim of rent free accommodation to the Judicial Officers of Haryana on deputation with Chandigarh Administration was declined.
(2.) It is the case of the petitioner that in terms of his service conditions, the petitioner is entitled to rent free accommodation while working as Judicial Officer in the State of Haryana. His posting to Chandigarh Administration was not within his control and, therefore, when posted with Chandigarh Administration at Chandigarh, the petitioner is also entitled to rent free accommodation.
(3.) In reply it has been pointed out that the Judicial Officers posted at Chandigarh are not allowed the facility of rent free accommodation as, according to the terms of deputation, accommodation is to be provided under Central Rules and the said rules do not contemplate the provision of rent free accommodation.;