KANTA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought directions to the respondents to pay to the petitioner the scale of Rs.1320-2040/- which was the revised scale for Head Constables (RM) and to maintain parity with the ASI (RM) up to 5th Pay Commission as after the 5th Pay Commission, the scale of the petitioner was brought at par with that of the ASI (RM).

(2.) THE petitioner challenged the communication dated 1st August, 1988 sent by the office of the respondent no 3 to all the offices of the Border Security Force whereby it was advised to pay the three categories of the Head Constables in the scale of Rs.1200-1800/- (pre-revised scale of Rs.330-480) pursuant to which the scale of the petitioner was reduced to Rs.1200-1800/- from Rs.1320-2040/-.

(3.) THEREAFTER, the petitioner filed the present writ petition by contending that the present writ petition has been filed by the petitioner in individual capacity since the High Court has concurrent jurisdiction.