KANWALJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These two sets of common petitions seek identical relief concerning the amount of Overseas Subsistence Allowance (OSA) payable to personnel of the Formed Police Units (FPUs) that are part of the United Nations Formed W.P.(C) 2113/2018 & 7108/2019 Page 2 of 7 Police Units (UNFPU) deployed in Peace-Keeping Missions by the United Nations (UN). Accordingly, these petitions are being disposed of by this common judgement.

(2.) In the first petition, W.P. (C) 2113 of 2018, the Petitioner who is currently a Commandant in the Border Security Force ("BSF") and posted as Contingent Commander of the Indian Formed Police Unit-II (IFPU-II) in the Democratic Republic of Congo has filed this petition challenging an Office Memorandum dated 18th September, 2017 revising the rate of Overseas Subsistence Allowance ("OSA") uniformly for personnel of all ranks i.e. Gazetted Officers (GOs), Subordinate Officers (SOs) and Others (ORs) as US$ 1410.

(3.) The second petition WP(C) 7108/2019 is by 30 Petitioners are serving in the ranks of Commandants, Second In Commands, Deputy Commandants, Assistant Commandants, Inspectors, Sub-Inspectors and Assistant SubInspectors in the Border Security Force and Indo Tibetan Border Police and are currently part of UNFPUs posted in the Democratic Republic of Congo as part of the UN Peace-Keeping Missions.