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Gauhati HC: Railway Employee Who Vacates Quarter Not Entitled to HRA if Accommodation Remains Vacant - (18 May 2026)

SERVICE

Gauhati High Court has ruled that a railway employee who voluntarily vacates official accommodation and does not apply for available entitled-category quarters cannot claim House Rent Allowance, and such a claim is not justified merely because similar employees were granted HRA.

Tags : RAILWAY EMPLOYEE; QUARTER; HOUSE RENT ALLOWANCE  

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