HEAD CONSTABLE NURSING ASSISTANT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned senior counsel, assisted by Mr. H. Bezbarua, learned counsel for the petitioners. Also heard Mr. S. S. Roy, learned Govt. Advocate for the Union respondent.

(2.) In this petition, the petitioners who are serving as Nursing Assistants in the Border Security Force and are claiming for grant of nursing allowance as had been given to other Nursing Assistants serving in other paramilitary forces like Assam Rifles and CRPF.

(3.) The claim of the petitioners is also based on decision rendered by this Court in WP (C) No. 279 (SH) of 2009 of the then Shilong Bench of this Court, disposed of on 4.11.2010, which was upheld by the Division Bench of the Shilong Bench of this Court in Writ Appeal No. (SH) 1 of 2011.