DALIP KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed seeking directions to the respondents to grant nursing allowance to personnel holding post of Head Constable (Nursing Assistant) in Border Security Force including petitioners with effect from date other nursing staff in Border Security Force have been granted Nursing Allowance.

(2.) Learned counsel for the respondents has informed this Court that the issue raised in the present petition has already been decided by the Hon'ble Supreme Court in Civil Appeal No.172/2023 decided on 16/1/2023 titled as "The Union of India and Ors. vs. Rajib Khan and Ors." whereby observed as under:

(3.) Thus, counsel for the respondents submits that nothing survives in the present petition.