JC-370400H NB/SUB/PHARMACIST ASU SINGH RATHORE Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ petition Nos.597 and 598 of 2018 have been filed by the petitioners to issue a writ of mandamus directing the respondents to grant Naib Subedar (Nb/Sub) as per parity of grade and rank (Sub Inspector) with other counterparts in CRPF and ITBP which was allowed and upheld by the Hon'ble Supreme Court in the following pay and allowances with effect from their date of joining:

(2.) Similarly, W.P.No.149 of 2017 has been filed by the petitioners to issue a writ of mandamus directing the respondents to comply the letter No.1.1571/75 of 2016/Law/2016/987 dated 30.9.2016 issued by the Additional Law Officer for IG Assam Rifles and to implement the approved recommendation of the Fast Track Committee for grant of financial up-gradation under MACP scheme and in regard to the entry Grade Pay of Pharmacist in Assam Rifles and for providing upgradation of the petitioners to the rank of Nb/Sub with Grade Pay of Rs.4,200 to the petitioners with effect from 01.01.2006 as already implemented in other similar situated Central Paramilitary Forces/Central Police Organisation/Central Government Organisations.

(3.) Since the issue involved in these petitions is one and the same, all the three petitions were taken up together and disposed of by this common order.