HC SURENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, eight in numbers, who are working as Constables, Head Constables and Sub-Inspector, have prayed for payment of, what is called, the ration money. In the writ petition, the petitioners have given details about the service conditions of the police personnel working in the neighbouring States and the police personnel working in Delhi. In the counter-affidavit filed by the first respondent, the Union of India, it is stated in paragraph II:

(2.) The petitioners have filed the rejoinder-affidavit. The petitioners have again reiterated the working conditions of the police personnel of Delhi and the heavy duties performed by the police personnel in Delhi.

(3.) On the 9th of June, 1998, the Government of India had written a letter to the Government of NCT of Delhi, wherein it is stated: