R K BHATIA Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE D. B. With the consent of the both the parties, the petition is taken up for final hearing.

(2.) THE issue involved in the present writ petition relates to the pay and allowances of the petitioner in respect of the period from 15th february, 1986 which is the date of retrospective promotion of the petitioner until 26th September, 1987, the date when the petitioner joined the post of Second in Command (2-I-C) in the Border Security force.

(3.) THE order of 3rd September, 1987 in so far as the petitioner is concerned reads as follows: