R L MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are officers of the Indian Police Service (IPS) in the Arunachal, Goa, Mizoram, Union Territories cadre. They have all been promoted to the IPS from the Delhi and Andaman Nicobar Police Services which is one of the feeder services to the IPS. The petitioners filed these petitions under Article 32 of the Constitution of India seeking the following reliefs. "Issuance of writ, order or direction quashing the Notifications dated 31-12-97 being arbitrary, unreasonable and violative of Articles 14 and 16 of the Constitution of India and for further directions that petitioners and all other similarly situated All India Service Officers may be granted all the benefits with effect from 29th April, 1985 the date of granting relief to Shri K. K. Goswami and other officials of the Madhya Pradesh Forest Services.

(2.) By the date this writ petition came up for hearing to this Court, this Court had disposed of Writ Petition No. 613 of 1994 and batch filed by the Tamil Nadu Administrative Services Officers Association against the Union of India and others.

(3.) At the time of admission of this writ petition on 28-7-2000 learned Senior Counsel for the petitioners submitted that the petitioners are seeking a direction similar to the one issued in the Tamil Nadu Officer's case referred to above which has since been reported in (2000) 3 SCALE 398.