BIJUKUMAR S. Vs. LT.GEN SUKHDEEP SANGWAN, SM

JUDGEMENT

(1.) These five Contempt Cases (Civil) arise from Annexure-I common judgment dtd. 5/6/2015 of a learned Single Judge of this Court by which six Writ Petitions were disposed of by the learned Single Judge. Petitioners are the Petitioners in five out of the said six Writ Petitions.

(2.) Since the pleadings and documents are on record in Contempt Case (Civil) No.2459/2019, the said case is treated as the leading case, referring to the pleadings and documents of the said case in this judgment.

(3.) Petitioners are the retired personnel from Assam Rifles, which is a Central Paramilitary Force. Petitioners entered into service as Operator Radio and Lines (ORL) in the rank of Rifleman (Rfn) and they were promoted to the rank of Havildar. They worked during the period between 1984 and 2013 and were discharged from service on voluntary retirement. In the Writ Petitions they sought for the Pay Scale of their counterparts in other Paramilitary Forces on the basis of the Annexure R1(f) Division Bench judgment of the Gauhati High Court dtd. 22/9/2011 in W.A.No.50(SH) of 2010 and the judgment of the Hon'ble Supreme Court in Union of India v. Dineshan K.K. [(2008) 1 SCC 586]. Annexure R1(f) Division Bench judgment of the Gauhati High Court was Ext.P1 in the Writ Petition.