T. V. CHANDRA MOHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumder, learned counsel for the petitioner. Also heard Mr. R.K.D. Choudhury, learned Deputy SGI along with Mr. A.K. Dutta, learned counsel for the petitioner.

(2.) The challenge made in this writ petition is the impugned communication dtd. 17/2/2023 issued by the Deputy Inspector General, Group Centre, Central Reserve Police Force (CRPF), Dayapur, Silchar addressed to the Commandant 175 Battalion of CRPF, whereby it is directed to take necessary arrangement to recover the Risk and Hardship Allowance ('R and H allowance', in short), which have been paid to the petitioners w.e.f. February, 2019 to January, 2023.

(3.) The petitioners are serving in various capacities in the CRPF. The petitioners while posted in 175 Battalion of CRPF at Kamrup district, Assam had availed the benefit of R and H allowance w.e.f. February, 2019 to January, 2023.