BHOLA NATH Vs. HARCHARANTJEET SINGH & ORS.

JUDGEMENT

(1.) Whereas, Hon'ble High Court of J&K at Jammu delivered judgment dated 05 Aug 2005 in SWP No.910/2004 filed by Shri Bhola Nath, UDC and 4 other GREF Personnel directing the respondents to consider the case of the petitioners for grant of various compensatory allowances for their posting in the areas notified for special allowances payable to Armed Forces.

(2.) And WHEREAS, Army Officers and Personnel posted in BRO were permitted to draw SCCIA based on the authority of quarterly notification issued by Corps HQ, indicating the status of the area of deployment, But the Comptroller and Auditor General of India, Defence Services has raised objection regarding payment of SCCIA to Army Officers and Personnel posted to BRO, since they are not deemed to actually involved in CI Operation vide Draft Paragraph Report No.D-70/2005/2006(35)/05-06 dated 06 Sept 2006.

(3.) And WHEREAS, recovery action for irregular payment is being made and further payment has been stopped since Jan 2007.