NIRJA BATTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ petition has been filed by the Petitioner for her benefit, as well as for the benefit to persons mentioned at serial Nos. 1 to 27 in Annexure P-1l, who were/who are working on the nominal roles of Kendriya Vidyalya, Subathu, District Solan w.e.f. 1.10.1985 onwards. Any order passed in this writ petition will not only ensure for the benefit of the Petitioner, but also for the benefit of those named in Annexure P-l.

(3.) Admitted facts of this case are that Petitioner, alongwith others, are the employees of Kendriya Vidyalya Sangathan, Subathu, District Solan, Himachal Pradesh. Further, admitted facts of this case, are that Government of India, Ministry of Finance, vide Annexure P-2 issued notification OM No. 20014/4/81-H.IV, dated 15.11.1985. This OM was on the subject 'Grant of Special Compensatory (Remote Locality) Allowance to Central Government Employees posted in Himachal Pradesh'. As per this OM, compensatory allowance was allowed to the Central Government Employees at the places mentioned in it.