BASANT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Michael Zothankhuma, learned counsel for the writ petitioners and also Mr. PN Choudhury, learned Addl. CGSC.

(2.) The writ petitioners herein earlier filed WP(C)No. 115/99 for appropriate directions for extending all benefits and concessions made available vide Office Memorandum No. 22014/3/83-E.IVZdt. 14.12.83 read with O.M. No. 2C(014/16/86/E.IV/E(B) dt. 1.12.88 and O.M. No. F.ll(2)/97-E.ll (B) dt. 22.7.98 issued by the Ministry of Finance. Their case was that the benefits given under the aforesaid circulars to the Central Govt. employees posted in the North Eastern region should also be made available to them since they have been transferred and posted in the North Eastern region. The learned Single Judge disposed of the said writ petition by the judgment and order dated 22.11.99 with the following directions: "Having heard learned counsel for the parties and in view of this court's judgment and order dated 14.1.1994 as aforesaid, Ithis case is finally disposed of with a direction to respondents to grant all the benefits and concessions available vide O.M. No. 22014/ 3/83-E.IVZ dt. 14.12.83 read with O.M. No. 20014/16/86/E.IV/(B)E-11 dt.1.12.88 O.M.No.Fll(2)/97-E-11 dt. 22.7.98 issued by the Ministry of Finance, Department of Expenditure to the petitioners being Central Government Civilian Employees posted in the North Eastern Region. This Writ Petition stands, disposed of accordingly. No. costs."

(3.) It is stated by Mr. Michael Zothakhuma, learned counsel that the respondents preferred an appeal before the Division Bench and having failed to succeed there preferred a SLR The said SLP was dismissed by the Supreme Court by order dated 25.1.2001. Hence, Mr. Michael submits that there cannot: be any dispute with regard to the entitlement of the writ petitioners since they are posted in the North Eastern Region.