SHAUKAT ALI KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Helal Ahmed, learned counsel for the petitioner and Mr. Shailesh Kumar, learned counsel for the State.

(2.) The petitioners, who are 30 in numbers are said to be police personnels working in different positions and ranks in Bihar Police. The grievances of the petitioners is that they have not been paid "risk allowance" as per the provisions contained in Bihar Anti Terrorist Squad Rules, 2014 for the period they remained with the Anti Terrorist Squad (hereinafter referred to as 'ATS').

(3.) It is the case of the petitioners that they have remained and worked as ATS at different points of time. The petitioner Nos. 1 and 25, in the meanwhile, have retired.