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Judgment
In pursuance to the order passed on 15.12.2021, learned counsel for the applicant informs us that with regard to the benefit granted both in the Air Force and the Indian Navy, she has certain documents to demonstrate that the benefit was granted from the date when an individual completed 20 years of service and assume the charge of higher pay scale. She wants to bring these documents on record. She is granted a weeks’ time to do so. A copy is given to the learned counsel for the respondent to show cause as to why the benefit is being granted in the Air Force and Navy indicated in these documents are not being provided in the Army. That apart based on the documents that have now come, respondents to demonstrate before us that the system followed by them is more beneficial.
List the matter on 13th July, 2022.
Order DASTI.