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Supreme Court Of India

Hon'ble Judge(s): L. Nageswara Rao, Hemant Gupta , JJ

Army Act (46 of 1950) , S.192— Military Engineer Services (Army Personnel) Regulations (1989) , Regn.3— Indian Defence Service of Engineers (Recruitment and Conditions of Service) Rules (2016) , R.12— Payment of grade pay - Entitlement - Respondent, Army Officer posted as Chief Engineer in Military Engineer Services (MES) seeking parity of grade pay with his civilian counterparts in Indian Defence Service of Engineers (IDSE) - Respondent appointed on tenure basis in accordance with MES Regulations - R.12 of IDSE Rules inapplicable to Army Officers - Respondent not entitled to claim parity with members of IDSE. Constitution of India , Art.39(d)— (Para 7 8)