SAMIR CHANDRA KAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Deka, learned counsel for the petitioners and Mr. S.S. Roy, learned Central Govt. Counsel for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners seek quashing of Office Memorandum dated 24.2.2009 issued by the Director (Police Finance), Ministry of Home Affairs (Police Finance Wing), Govt. of India and further seeks a direction to the respondents to extend the benefit of ration money allowance to the petitioners with effect from 01.09.2008.

(3.) Petitioners are civilian employees serving in the Assam Rifles working as teachers and nursing staff. Their grievance is that while combatment personnel of Assam Rifles are granted ration money allowance, the same has not been granted to them on the sole ground that petitioners are noncombatment personnel of Assam Rifles. Petitioners further allege that they have been discriminated against by the respondents thus violating Article 14 of the Constitution of India.