- (1.) We have heard learned counsel for the parties. In our view, looking to the facts and circumstances of the case and also keeping in view the earlier affidavit filed by B. I. F. R. which had resulted into our earlier order dated 2/12/1999 and the further affidavit filed today by B. I. F. R. in Court, no case for modification of our order dated 2/12/1999 survives for consideration. We therefore, dispose of these I. As. with no orders. However, as it was pointed out to us by learned counsel for the petitioners that our earlier order dated 2/12/1999 is still not implemented, after hearing learned Additional, Solicitor General, we deem it fit to extend the time for compliance of our order dated 2/12/1999 by six weeks from today within which time all dues will have to be paid up to the concerned employees in terms of our order dated 2/12/1999.
(2.) These I. As. are not required to be considered further in view of our order passed in I. A. Nos, 19 and 20 and they will stand disposed of.
(3.) This I. A. to be listed along with S. L. P. (C) No. 16732 of 1997 on 9.5.2000 All the Chief Secretaries concerned to whom notice have been issued pursuant to our order dated 2/12/1999, may also in the meantime give their response to the letter No. 501/94 dated 17.1.2000 by the Secretary, Govt. of India, Ministry of Finance.;