A.K. BARBUIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. S Deka, learned counsel for the petitioners and Mr. R Deb Nath, learned CGC appearing for the respondents.

(2.) THE writ petitioners, 84 in numbers, are working as Rifleman/Operator Radio and Line and Havildar/Operator Radio and Line i.e. non gazetted cadre in different units under the Director General of Assam Rifles.

(3.) THE 5th Pay Commission setup by the Govt. of India passed a Resolution dated 30.09.1997 and under Para 7 of the said Resolution, it was resolved that "in respect of personnel of Central Police Organizations, in the rank from Constable to Subedar Major, Ministry of Home Affairs will carry out an exercise for rationalization of ranks so as to achieve parity with Delhi Police, pending which the scales recommended by the Fifth CPC will be applied. In pursuance of Para 7 of the said Resolution, the Ministry of Home Affairs, Govt. of India issued the order that "the President of India is pleased to rationalize the pre -revised pay scales and replacement pay scales in respect of the categories of officers in the Central Police Organizations. For easy reference, the order dated 10.10.1997 is quoted hereunder: -