- (1.) In continuation of our earlier Orders, we have examined the charts submitted by learned Amicus Curiae on Allowances [like, Sumptuary Allowance, Medical Allowance, Hill Area/Remote Area Allowance, Robe Allowance and Domestic Help Allowance]. The chart indicates the burden on each of the States on account of the Allowances being sanctioned from 1st January, 2006. As far as pay scales are concerned, the States have agreed to implement the recommendations of Justice Padmanabhan Committee. The Allowances thereon constitute a miniscule amount, as indicated in the chart placed by learned Amicus Curiae.
(2.) In the circumstances, we hereby accept the Report of Justice Padmanabhan Committee in toto as far as Allowances are concerned. The arrears will be paid from 1st January, 2006. Many of the States appearing before us have also accepted the recommendations of Justice Padmanabhan Committee as far as Allowances are concerned. Accordingly, we direct the States to implement Justice Padmanabhan Committee Report on the above Allowances with immediate effect. The arrears will be paid according to the formula suggested by Justice Padmanabhan Committee. Accordingly, sixty per cent of the arrears will be paid within three months and remaining forty per cent will be paid within nine months thereafter.
(3.) Affidavit filed by State of Karnataka is taken on record.;