CHIEF SECURITY COMMISSIONER RAILWAY PROTECTION FORCESOUTH CENTRAL RAILWAY Vs. SOUTH CENTRAL RAILWAY PROTECTION FORCE ASSOCIATION

JUDGEMENT

(1.) A short question that arises for consideration in all these writ appeals is whether the ancillary staff of Railway Protection Force (herein after called as "the Force") are entitled to draw the same scales as admissible to other enrolled members of the force (combative staff ).

(2.) W . P. Nos. 15161/1991 and 20028/2000 were filed by the ancillary staff, and W. P. Nos. 15493/2000 and 18413/2000 were filled by the Railway Protection Force Association for issuing a Mandamus by directing the respondents to implement the pay scales as mentioned in Rule 78 of the Railway Protection Force Rules, 1987 (for short "the Rules") by declaring that the ancillary staff do come under the category of Constables, Naiks, Head Constables as per Rules 75 and 78 of the Rules and to fix the pay scales accordingly by paying arrears.

(3.) FOLLOWING the judgment dt. 29-07-2002 rendered by him, the same learned Judge allowed W. P. No. 18413/2000 by order dt. 23-09-2002. Aggrieved by the same, the appellants-respondents filed W. A. No. 218/2003.