G K K PILLAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) The present petition has been filed by the Assistant Sub~Inspectors(Radio Operators/Ciphers/Radio Mechanics) working in the Border Security Force. Dr. Shyamala Pappu, learned senior counsel for the petitioners has contended that as there were anomalies in the existing rank structure and pay scales of various cadres in the Central Police Organisations including the Border Security Force, the matter was referred to 5th Pay Commission. The 5th Pay Commission after considering the anomalies in the rank structure and pay scale of the Central Police Organisations recommended parity among the employees of different Central Police Organisations in respect of rank structure, pay scale and other service conditions.

(3.) The Government of India, Ministry of Finance vide its letter dated 30/09/1997 duly notified in the Gazette of India, after careful consideration of the recommendation of the 5th Pay Commission which inter alia contained Clause 7 to the following effect;