BHUPENDRA SINHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri S.P. Sharma, learned counsel for the petitioners. Also heard Shri P. Nayak, learned Standing Counsel, Judicial and Finance Department, Ms. M.D. Borah, learned State Counsel, Shri S.S. Roy, learned counsel for the respondent No. 5, Shri H.K. Das, learned Standing Counsel, High Court and Shri A. Hassan, learned Standing Counsel, AG, Assam.

(2.) The writ jurisdiction of this Court conferred by Article 226 of the Constitution of India is sought to be invoked by the petitioners, who have joined together in this petition challenging the inaction of the authorities on the issue of payment of admissible allowances to the petitioners which has been projected as Basic Pay i.e. Pay Band plus Grade Pay as they have been made to stagnant without any cadre advancement.

(3.) It is the case of the petitioners that all the petitioners were appointed pursuant to their selection in different capacities of Grade-III and Grade-IV and were posted in various Fast Track Courts. The grievance of the petitioners relates to denial of various allowances to their Basic Pay. The petitioners are also aggrieved by rejection of their prayer to bring their services under the Pension Scheme.