JOYDEEP DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Kh. Lunpenjit, learned counsel appearing for the petitioners and Mr. W. Darakishwor, learned senior panel counsel appearing for the respondents.

(2.) The case of the petitioners is that by an order dtd. 19/9/1989 from the Ministry of Home Affairs, Government of India, addressed to the Director General of Assam Rifles, sanctioned was conferred by the President for combatisation by conversion of the civilian posts in Assam Rifles with immediate effect. The contents of the said letter are reproduced hereunder for ready reference:-

(3.) In order to streamline the anomalies in the matter of rank and pay structure of various CPOs occurred after the implementation of the recommendation of the 5th Central Pay Commission, the President of India ordered rationalisation of rank structure and pay scale of Non-Gazetted cadre of CPOs by issuing an order dtd. 10/10/1997. The said order dtd. 10/10/1997 was not implemented in the Assam Rifles in its true spirit leading to deprivation of the personnel in the benefit of rank, status and pay.