UNION OF INDIA Vs. G K K PILLAI

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 19.2.2002. Heard counsel for the parties and perused the record.

(2.) The facts have been set out in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.

(3.) The prayer in the writ petition was to bring about parity in respect of personnel of the Communication Wing of the BSF with the personnel of the Communication Wing of Delhi Police by granting the same pay scale to the former which are admissible to a latter, and to bring about parity in respect of rank structure in accordance with their scales. It has prayed that the respondents be directed to grant the pay scale of Rs. 5000-150-8000 to the petitioners w.e.f the date it has been granted to the ASI (Wireless Operators/Radio Technicians) in Delhi Police along with arrears and interest.