VIJAYAN D. Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions have been filed by the petitioners, who are stated to have retired from the CRPF/BSF claiming the benefits available under the ACP Scheme/MACP Scheme.

(2.) Heard the Sri.Mathew Kuriakose, the learned counsel for the petitioner in W.P.(C).No. 26275 of 2019 and Sri.Nirmal V.Nair, the learned counsel for the petitioner in W.P.(C).Nos. 28515 and 26319 of 2019. I have also heard Sri.N.S.Dayasindhu Sreehari, Sri.P.Krishnadas Nair and Smt.Mini Gopinath on behalf of the respondents here.

(3.) The petitioners contend that they are entitled to get the MACP benefits with reference to a series of judgments issued by the Delhi High Court. However, the learned Central Government Counsel would point out that, though the SLPs preferred from the judgments produced in the writ petitions have been rejected, in a subsequent set of cases, the Hon'ble Apex Court has considered the entitlement qua the similarly placed persons like the petitioners herein, deciding the issue in favor of the Government.