SAURAV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and the Counsel for the Union of India.

(2.) Petitioner in C.W.J.C. No. 10293 of 2010 has challenged the order of the Principal Controller of Defence Accounts (Central Command), Lucknow dated 4.5.2006, Annexure-1, where under his request for appointment on compassionate ground has been rejected. He has also challenged the order dated 7.1.2010, Annexure-7, where under with reference to the earlier order dated 4.5.2006, the claim of the Petitioner for compassionate appointment has again been rejected.

(3.) In C.W.J.C. No. 11367 of 2010, Petitioners are serving as Havildar and Sepoy of the Central Excise and Land Customs Department. It is submitted on their behalf that in terms of the provisions contained in notification dated 17th August, 2007, Annexure-2, they are the members of Group 'C' service of the Central Excise and Customs Department, but they are being paid the salary and scale admissible to erstwhile members of the Group 'D' service of the Department and not the same scale and salary which is admissible to the Group 'C' service of the Central Excise and Customs Department and other departments of the Union. In other words, they have filed this application for pay parity with the members of the Group 'C' service of the Excise and Customs Department and other departments.