A V PAVITHRAN Vs. UOI

JUDGEMENT

(1.) (Oral)

(2.) THE writ petitioners were appointed to the post of Assistant Sub Inspector/Pharmacist (unqualified) into the Border Security Force on different dates in 1991-92. THE recruitment rules which govern the rights of the petitioners as well as the claims made in the present writ petition are undisputed. THE petitioners have claimed entitlement to the pay scale which was admissible for the post of Assistant Sub Inspector/Pharmacist (qualified) with effect from the date on which they were recruited.

(3.) THE other plea on which the petitioners rest their claim on the appointments of certain persons stated to be junior to the petitioners who according to the petitioner, have been appointed as Assistant Sub Inspector/Pharmacist (qualified) and given the higher pay scale at `1,350-2,200, with effect from 7th January, 1994.