UNION OF INDIA Vs. PRABHU NATH PRASAD

JUDGEMENT

(1.) A common order dated January 30, 2013, allowing OA No.4611/2011, filed by the respondents in W.P.(C) No.4974/2013 and OA No.4612/2011 filed by the respondents in W.P.(C) No.4973/2013 is challenged in the two captioned writ petitions.

(2.) THE respondents in the two writ petitions who were the claimants before the Central Administrative Tribunal were aggrieved by the fact that Patient Care Allowance was not being paid to them.

(3.) WITH reference to a policy circular dated February 04, 2004, the issue was debated before the Central Administrative Tribunal, which has taken the view that the work performed by the respondents carry an equal degree of risk of being infected in a hospital and hence they would be entitled to the Patient Care Allowance.