CMDT LAL SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed seeking a direction to the respondents to grant the benefits of Non-Functional Financial Upgradation (NFFU) to the personnel of the Assam Rifles Force in accordance with the judgment and order dated 05 th February, 2019 passed by the Supreme Court in Union of India v. G.J. Singh and Union of India v. Karuna Nidhan, reported in Union of India and others v. Harananda and others , 2019 14 SCC 126.

(2.) Learned counsel for the petitioners states that the 6 th Central Pay Commission recommended NFFU to all Group 'A' officers in various organized Group 'A' Services w.e.f. 01st January, 2006.

(3.) She submits that this Court in G.J. Singh (supra) and Karuna Nidhan (supra) has held that merely because the 6th CPC has not recommended grant of NFFU to a particular service, the Group 'A' officers cannot be denied the NFFU, which is otherwise granted to all other officers of Group 'A' Central Civil Services. He points out that the Supreme Court upheld the said judgments vide judgment dated 5th February, 2019 in G.J. Singh (supra) and Karuna Nidhan (supra).