LAWS(DLH)-2021-8-115

RAVI KUMAR RAI Vs. UNION OF INDIA

Decided On August 11, 2021
RAVI KUMAR RAI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) C.M. No. 25442/2021 (for exemption)

(2.) The application is disposed of.

(3.) The 9 Constables (General Duty (GD)) of the respondents Central Industrial Security Force (CISF) posted at Raipur Airport, have filed this petition impugning the order dated 10th March, 2021 on the representation of the petitioners and seeking mandamus, (a) directing the respondents CISF to grant Risk and Hardship Allowance to the petitioners along with all consequential benefits; and, (b) to include the CISF unit at Raipur Airport, Chhattisgarh, in the list of units, to personnel posted wherein, Risk and Hardship Allowance is payable.