P RAVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner prays for a Mandamus to direct the respondents to pay a sum of Rs.17,132/- as ration money for the period from 6.10.1987 to 28.2.1997 and to pay ration money on par with other personnel of the Central Reserve Police Force with effect from 1.3.1997.

(2.) The petitioner contends that he is in the service of the Central Reserve Police Force and that the first respondent has made provision for ration money with the objective of ensuring good health and efficiency of the personnel. From 15.7.1968, ration money was sanctioned to the Non-Gazzetted Personnel working in the operational areas. The benefit was continued to the Non-Gazetted Personnel from 24.1.1975 including ministerial and hospital staff when they were deployed to certain specific areas.

(3.) The petitioner claims that he joined the Central Reserve Police Force on 6.10.1987 in the Group Service at Hyderabad and in the affidavit he has given particulars relating to his various assignments in different Centres during the period from 6.10.1987 till the date of filing of the Writ Petition. He claims to be entitled to 100% ration money from 1.1.1988 to 31.12.1989 in view of the fact that he was deployed for internal security duties and placed at the disposal of the Karnataka State Government. However, the ration money was not paid. Therefore, he has made several representations and requested for the disbursement of the ration money. Inspite of several representations, the request of the petitioner has not been considered.