B.N. SREENIVASA Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) The petitioners in these batch of writ petitions, who are the employees of the Steel Authority of India Limited (hereinafter referred to as 'the SAIL' for brevity) have preferred these writ petitions seeking writ of mandamus to direct the respondent to extend the perquisites and allowance and also Personal Regular Promotion ('PRP' for short) applicable to Executive Officer Original grade and also to grant all consequential and monetary benefits from the date of implementation of revised perquisites and allowances and PRP., with effect from 05.10.2009, as per the Office Order bearing No. PER/EC/1213/07/P&A dated 29.12.2009 as at Annexure-H.

(2.) Briefly stated, the facts of the case are that:

(3.) The facts and grievance of the petitioners in other connected writ petitions are more or less similar to the petitioner in WP. No.9134/2011. Hence, to avoid repetition, the facts in WP.No.9134/2011 are taken as the common grievances of all the petitioners.