Delhi High Court - Orders
Satish Kumar & Ors vs Union Of India & Anr on 2 August, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11451/2022
SATISH KUMAR & ORS. ..... Petitioners
Through: Dr. S.S. Hooda, Mr. Aayushman
Aeron and Mr. Ashutosh Kumar,
Advocates
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Adit Khorana and Mr. Manek
Singh, Advocates
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 02.08.2022
1. By way of the present petition, petitioners seek to direct respondents to grant petitioners, in addition to Flying Allowance, Allowance in the nature of Field Area Allowance or CI Ops Allowance etc. for being posted in Field Areas/Modified Field Areas as amended, upgraded and regulated via Ministry of Home Affairs Office Memorandum No. II-27012/40/CF- 3396706/2017-PF-I dated 31.07.2017, No. II- 27012/40/2017-PF-I (PT.II) (CF No. 3451885) dated 22.02.2019 and Border Security Force Order No. 23014/49/2017/RHA/Adm-II/BSF/5520-5880 dated 02.05.2018 retrospectively with interest.
W.P.(C) 11451/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:BABLOO SHAH Signing Date:03.08.2022 17:21:512. For the aforesaid issue, the petitioners had filed various representations from 10.10.2020 to 22.04.2022, the issue is pending before the Ministry of Home Affairs. We hereby dispose of the present petition by directing respondent no.1 Ministry of Home Affairs to take final decision on the representations of the petitioners within three months from today. The decision thereto, shall be communicated to petitioners within one week thereafter.
3. Needless to say that if petitioners are still aggrieved by the said decision, they may challenge the same before the appropriate forum.
4. Accordingly, the petition is disposed of.
SURESH KUMAR KAIT, J SAURABH BANERJEE, J AUGUST 2, 2022/rr W.P.(C) 11451/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:BABLOO SHAH Signing Date:03.08.2022 17:21:51