MANIPUR HOME GUARDS EMPLOYEES WELFARE ASSOCIATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This petition has been filed by the petitioner Association to quash the impugned order dated 12.02.2018 issued by the second respondent as the same is highly improper, illegal, arbitrary and non-application of mind and to direct the respondents to enhance the allowances of Manipur Home Guards personnel to a minimum pay entitled to a newly recruited police constable, in view of the judgment of the Hon'ble supreme court dated 11.3.2015 in civil Appeal No.2759 of 2015.

(2.) The case of the petitioner Association is that Home Guards are utilized in the police department like the regular police force including Secretariat, Chief Minister's office and all office and other Bungalows of police officials and bureaucrats in Manipur. They are rendering 24 hours security service in the same manner as police constables. However, the Home Guards are paid only a small sum as duty allowances. Recently, these allowances has been increased to a sum of Rs.4,000/- per month with ration money of Rs.1000/- i.e. a sum of Rs.5000/- per month in total.

(3.) It is averred that the Hon'ble Supreme Court in its judgment dated 11.3.2015 passed in civil Appeal No.2760 of 2015 directed the State Governments to pay the duty allowance of Home Guards equivalent to the minimum of pay to which the police personnel of the State are entitled. However, such benefits of fluty allowance are yet to be provided to the Home Guards personnel in Manipur. By the impugned order, the second respondent enhanced the existing allowances of Manipur Home Guards to Rs.7730/-, which is not in conformity with the directions of the Hon'ble supreme Court. Hence, the petitioner Association has approached this Court to quash the impugned order and to enhance the allowance of Manipur Home Guards to a minimum pay entitled to a newly recruited police constable.