M. L. AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Bora, the learned counsel appearing on behalf of the petitioner. Also heard Mr. R.K. Deb Choudhury, the learned A.S.G.I. for the respondents.

(2.) The petitioner, who is a retired civilian officer of the General Reserve Engineering Force (GREF), by way of this writ petition is seeking payment of enhanced rate of allowance, namely the Bhutan Compensatory Allowance (BCA). His further case is that he should have been given all the benefits/allowances that were listed in the Letter No. E.IV/551/9/2001 dtd. 21/11/2001 issued by the Ministry of External Affairs, Government of India, Northern Division (Bhutan Sec. ).

(3.) The petitioner's counsel submits that the petitioner was posted to HQ CE(P) Dantak, Thimpu, Bhutan vide posting order dtd. 7/6/2013 and the petitioner joined the said post as Joint Director (Admn.) on 26/7/2013. He remained in Dantak, Bhutan till May 2016. The petitioner has subsequently retired as Director (Admn.), GREF on 30/11/2021.