P.J. MATHEW Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. R Mazumdar, learned counsel for the petitioners and Mr. R Deb Nath, learned CGC appearing for the respondents No. 1 -3.

(2.) AT the very outset of the hearing, learned counsel for the petitioners strenuously contended that the present writ petition is squarely covered by the decision of the Gauhati High Court vide judgment and order dated 04.11.2010 passed in WP(C) No. 279(SH)2009 filed by the Nursing Assistants of Assam Rifles and also the judgment and order of the Gauhati High Court (Division Bench) dated 25.05.2012 passed in WA No.(SH)1/2011 filed by the respondents. Not only in the above cases but also this High Court in the different writ petitions and writ appeals had passed the judgments and orders that the Nursing Assistants of Assam Rifles are entitled to get nursing allowance under the different Memoranda discussed in the earlier writ petitions w.e.f. 01.08.1997 till the date of retirement in the case of retired Nursing Assistants.

(3.) WRIT petition is allowed to the extent indicated above.