- (1.) We have heard learned counsel appearing for the parties.
(2.) This Special appeal arises out of the judgment and order of learned Single Judge dated 22.3.2012, by which the writ petition, challenging the recovery of the 'House Rent Allowance' paid to the appellant, while serving as Manager-ll, in Devasthan Department, received by her from the year 1979, till the date of her retirement, was dismissed.
(3.) Learned Single Judge found that the appellant was occupying a Government accommodation, and that she was fully aware that the house rent allowance was not admissible to her, and thus, she had not claimed the house rent allowance upto the year 1979.;