DUBRAJ HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Since identical issues are involved in both these writ applications, they are being heard together and disposed of by this common order. Prayer:

(3.) Petitioners, who are working in STF, a separate wing of the Jharkhand Police, are claiming STF Allowances to the tune of 50% of their Basic Pay as per 7th PRC, on the basis of policy decision of the State Government and terms and conditions mentioned in the advertisement for appointment of STF Personnel, which the petitioners were getting earlier, but after sometime the same was stopped on the ground that matter has been referred to a Committee for taking a fresh policy decision regarding payment of STF Allowances. Factual Matrix: