HARISH CHANDER Vs. UNION OF INDIA

JUDGEMENT

(1.) GITA MITTAL, J . 1. These two writ petitions have been preferred by the petitioners being aggrieved by the non payment of Bhutan Compensatory Allowance (hereinafter referred to as "BCA") by the respondents.

(2.) THE brief facts giving rise to the writ petitions are noted hereafter. The petitioner in W.P.(C) 5051/2012 namely Sh. Harish Chander was recruited on 1st June, 1989 in GREF (Border Roads Organization) and was posted to 504 SS & TC under project "DANTAK from HQCE (P) where he reported on 2nd August, 1997. The petitioner joined there on 2nd August, 1997 and rendered service in the aforesaid project upto 4th January, 2001.

(3.) THE petitioner/Satwinder Singh claims in the writ petition that despite having served in the project "DANTAK in Bhutan upto 13 th May, 2001, he has been given the Bhutan Compensatory Allowance only for 89 days contrary to the applicable rules and regulations. It is undisputed that the petitioner retired from services on 31st July, 2008 without making any grievance/representation on the above aspect.