SAMIR CHANDRA KAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ appeal is directed against the judgment dated 15.09.2017, in terms whereof, three petitions WP (C) No.365/2014, WP (C) No.84/2015 and WP (C) No.120/2014 have been dismissed.

(2.) The grievance of the appellants is against non-sanction of grant of risk/hardship based allowances to non-combatant employees of the respondents (Assam Rifles).

(3.) Vide Office Memorandum No.11-27012/56/2008-PF.1 dated 16.04.2009 issued by the Government of India, Ministry of Finance (Police Finance Wing) grant of risk/hardship based allowance as per the recommendations of Sixth Pay Commission to CPMF combatised personnel up to the rank of Commandant has been sanctioned. Clause 4 of the Office Memorandum provides that said CPMF personnel had the option to receive their existing package of compensatory allowances and detachment allowances or risk/hardship allowances whichever is beneficial to them.