UNION OF INDIA Vs. SHRI VINOD KUMAR JAIN

JUDGEMENT

(1.)

(2.) SINCE learned counsel for the Respondent has put in appearance, caveat stands disposed of.

(3.) IN terms of Rule 134 of the R&AW (Recruitment, Cadre and Service) Rules, 1975 it was provided that in a situation such as the present, where the amount of pay and allowances given fall short of the officer's entitlement, the shortfall would be payable in Indian currency on the officer's reversion from the foreign assignment. Rule 134 made two exceptions in this regard. The exceptions pertain to representational grant and any extra allowance admissible on account of wages of a servant. In other words, these two amounts were not payable to an officer even after his reversion to India.