K L NOATAY Vs. UOI

JUDGEMENT

(1.) The above captioned writ petitions under Article 226 of Constitution of India raise three issues; namely: (i) whether the administrative officers cadre of Border Roads Organization is required to be encadred as an organized cadre; (ii) whether the petitioners in W.P. (C) No.10121/1999 are entitled to the payment of special pay/headquarters allowance; and (iii) whether the initial pay of the petitioner in W.P.(C)No.4377/2003 in the post of Civilian Officer Grade-I (SG) was required to be fixed in terms of the provisions of F.R. 22(I)(a)(1).

(2.) Whereas issue No.(i) arises for consideration in both the writ petitions, issues Nos.(ii) and (iii) arise in W.P.(C) Nos.10121/1999 and 4377/2003 respectively.

(3.) Since one of the issues which arise for consideration in the two captioned petitions is common, arguments were heard in both the matters on 07.04.2011 and decision was reserved. The present judgment decides both the petitions.