KH. RABI SINGH Vs. SASHASTRA SEEMA BAL

JUDGEMENT

(1.) Vide W.P.(C) 11746/2021, the petitioner seeks calling for records of the case; quashing of the Circular dtd. 14/8/2020 being Reference No.1/28/2010/SSB/Pers-V/Org (77)-3610-35 issued by respondent No.1 to the extent it is held that Patient Care Allowance is a Risk Allowance and those in receipt of Risk Allowances like Border Outposts, Counter Insurgency, Anti-Naxalite Operations, Counter Insurgency and Internal Security will not be eligible for payment of PCA and has directed recovery of excess payment paid. In addition, direction is sought to the respondents to restore the payment of Patient Care Allowance to petitioner and return the amount recovered along with interest.

(2.) Vide W.P.(C) 4458/2020, the petitioners therein seek directions to respondents to restore the payment of Patient Care Allowance (PCA) to petitioners except petitioner No.1 and release of arrears of PCA along with interest to all the petitioners for the period of the payment of such PCA has not been paid to the petitioners while serving in high altitude and filed arrears.

(3.) Vide W.P.(C) 7886/2020, the petitioners therein seek calling for records of the case; quashing of the Circular dtd. 14/8/2020 being Reference No.1/28/2010/SSB/Pers-V/Org (77)-3610-35 issued by respondent No.1 to the extent whereby it is held that Patient Care Allowance is a Risk Allowance and those in receipt of Risk Allowances like Border Outposts, Counter Insurgency, Anti-Naxalite Operations, Counter Insurgency and Internal Security; will not be eligible for payment of PCA and has directed recovery of excess payment and directions to respondents to restore the payment of Patient Care Allowance to petitioners.