UNION OF INDIA Vs. M/5016452 RFN/ORAMAHESH KUMAR D

JUDGEMENT

(1.) In view of the good grounds shown, the delays - of varying days in the several matters - to prefer the appeals are condoned and all the appeals are taken on board and decided on merits by this common order.

(2.) The appeals are directed against similar, if not identical, judgments and orders dated August 14, 2018, August 30, 2018, September 14, 2018, and October 8, 2018 and it is a matter of some regret that in this Court the appeals are taken up after such a long delay. The reference herein is to the impugned judgment and order of October 8, 2018.

(3.) A batch of writ petitions, which involved similar issues pertaining to the appropriate pay scales for certain categories of employees in Assam Rifles, was taken up together. The writ court referred to the pleadings from the earliest of the several matters before it and, in particular, to the legal contention asserted that a judicial decision in a matter of general nature should govern all similarly placed persons and similarly placed persons cannot be treated differently only because one of them may have approached the Court and obtained an order and the others may not have.