BAHADUR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioner invoking the extraordinary jurisdiction under Article 226 of the Constitution of India for making a challenge to a Convening Order dtd. 29/6/2021.

(2.) The case projected by the petitioner in the writ petition, in brief, is that he joined the Border Roads Organization [BRO] on 2/1/1988. The BRO was raised on 18/4/1960 for expanding border communications in the North East Zone and consequently, various projects had been raised under the command and control of the Director General, BRO. A project named 'Project Dantak' was raised during the year 1961 for construction of road networks in Bhutan and the personnel posted in Bhutan under Project Dantak are entitled to Bhutan Compensatory Allowances [BCA]. A three-stage process of selection for posting the personnel to BCA areas has been put in place and the personnel who fulfills the eligibility criteria set forth therein and qualifies in the three stages of selection process, is posted in BCA areas. It is the case of the petitioner that he qualified as per the selection methodology for posting in BCA areas on 9/11/2019 and accordingly, he was posted in BCA areas. It is stated that the petitioner was handed over the charge of E1 Camp Sec. of HQ CE[P] Dantak vide a letter dtd. 18/12/2019.

(3.) I have heard Mr. T. Das, learned counsel for the petitioner and Mr. S.K. Medhi, learned Central Government Counsel [CGC] for all the respondents.