VIKAS YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed seeking a direction to the Respondents to detail and fix the duties of the Petitioners with Unit Medical Inspection Room and Hospitals in order to properly utilize the special knowledge possessed by the Petitioners and to grant the benefit of Hospital Patient Care Allowance and Patient Care Allowance (HPCA/PCA) as has been accorded to other Central Government Organizations in terms of letter dated 04th February 2004.

(3.) Learned Counsel for the Petitioners submits that in light of acute shortage of trained Lab Tech Staff for operating semi auto analyzer equipments installed at various units of the Force, order dated 13th February 2020 was issued, whereby the said personnel were directed to be deployed according to their special qualification i.e. as trained Lab Technicians. However, it is the case of the Petitioners that they are being detailed with Sentry Night Duties or with the duties of Morcha.