UNION OF INDIA Vs. BABUCHANDRAN NAIR P.

JUDGEMENT

(1.) IN all these writ appeals, a common question is involved as to the admissibility of the nursing allowance to Nursing Staff who were working as Nursing Assistants with Assam Rifles in the light of order No. A/Pers/NA/2008, dated 22 -9 -2009 issued by Government of India, Ministry of Home Affairs, Directorate General of Assam Rifles.

(2.) WE have heard the learned counsel for the parties and perused the papers on record.

(3.) ACTION taken in this regard be intimated to this Branch on priority.