DARSHAN LAL Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) By way of the present petitions, the Petitioners seek directions to the Respondent to consider the present petitions as representations made by the Petitioners along with the letters addressed by them to the Respondents and to re-fix the basic pay of the Petitioners along with the arrears due to them.

(2.) Learned Counsel for the Petitioners states that the Petitioners had written letters to the Principal, Central Training College, CRPF Gwalior (M.P.), stating that the basic pay of the Petitioners were less than their contemporaries and juniors in the force and that they wanted their basic pay to be corrected.

(3.) Learned Counsel for the Petitioners states that though the basic pay of the petitioners at the time of Fifth Pay Commission was Rs. 3125/-, yet the Petitioners were being paid Rs. 75.00 less increment under the Fifth Pay Commission since 10th October,1997 which was effective from 01stJanuary,1996.