MADHUVENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. HG Baruah, learned counsel for the petitioners and Mr. SC Shyam, learned senior counsel assisted by Mr. B Deb, learned counsel appearing for the respondents.

(2.) THE prayer in this writ petition, jointly filed by 2269 petitioners is for a direction to the respondent authorities to give appropriate rank and pay scales to the petitioners as per recommendation of the 5th Pay Commission and Office Memorandum dated 22.01.1998. Learned counsel appearing for the petitioners Mr. HG Baruah at the very outset of the hearing strenuously contended that the present writ petition is squarely covered by the judgment and order of the Division Bench of the Gauhati High Court dated 22.09.2011 passed in W.A. No.50(SH)2010 filed by the Riflemen/ORL Salvendra Singh Chauhan against the Union of India represented by (i) the Secretary to the Govt. of India, Ministry of Home Affairs, North Block, New Delhi: 110001 (ii) The Director General Assam Rifles Mahanideshalaya, (The Directorate General of Assam Rifles) Shillong, Meghalaya and (iii) The State Officer 1 (A), Mahanideshalaya, (The Directorate General of Assam Rifles) Shillong, Meghalaya. It is an admitted case of the parties that the appellant of the said Writ Appeal No.50(SH)2010 is also a Rifleman/ORL of the same organization i.e. Assam Rifles, under which the petitioners are presently working as Rifleman/Operator Radio & Lines and Havilder/Operator Radio & Lines (for short 'ORL ') as non -gazetted cadre in the different units. It is also the admitted case of the parties that the petitioners belong to the combatised category of the Assam Rifles.

(3.) IT has also been decided to allow in appointment pay of Rs. 200/ - per month to the Subedar Major in the Central Police organizations.