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Judgment
Heard Mr. D.Thabah, learned counsel on behalf of the petitioners as well as Mr. K.Paul, learned CGC on behalf of the respondents.
The petitioner''s case in a nutshell is that:
The Writ Petitioners were enrolled in the Assam Rifles as Nursing Assistants, however, they did not receive the benefits of Nursing
Allowance. They were later on reposted in different Departments/Branches of the Health Department of Assam Rifles. However, the
Writ Petitioners did not receive the Nursing Allowance Arrears for the period of time that they served as Nursing Assistants with the
Assam Rifles.
The Writ Petitioners have approached this Hon''ble Court for redressal of their grievances and to receive the Nursing Allowance
Arrears for the period of time that they served as Nursing Assistants with the Assam Rifles.
Learned counsel for the petitioners produced a judgment and order passed by this Court dated 17-03-2017 passed in WP(C) No. 29/2016,
and submits that the judgment and order covers the issue involved in this case also.
Therefore, since the matter has already been decided and settled in respect of the petitioners in WP(C) No. 29/2016, and the petitioners in this
instant case are also similarly situated, no further judgment is required. Respondents are directed to give the benefits to the petitioners in this instant
case, in the light of the judgment and order dated 17-03-2017 passed in WP(C) No. 29/2016.
With this observation and direction, the instant writ petition is allowed and stands disposed of.