SANJAY KHER Vs. UNION OF INDIA

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment rendered by the learned Single Judge dtd. 9/4/2013 in terms of which the writ petition preferred by the appellants came to be dismissed.

(2.) We take note of the reliefs which were principally claimed in the writ petition and which read as follows: -

(3.) The principal grievance of the appellants was a purported failure on the part of the respondents to revise the foreign allowances which were payable to its employees while serving and discharging duties overseas and the same not being kept abreast with the various provisions which the Union Government came to impose in respect to non-Indian Foreign Services1 officers. It was further submitted that although Dearness Allowance2 had been revised from time to time, no corresponding exercise in respect of foreign allowances was undertaken. It was in the aforesaid light that the appellants approached this Court. For the purposes of disposal of the present appeal, it would be apposite to take note of the following undisputed facts.