- (1.) Mr. Sibal, learned Additional Solicitor General wants some more time for the Government to take a final view in the matter on the basis of the recommendations made by the High Power Committee. It is pointed out to us that on account of several press in pre-occupations Government have not found it possible to take a final decision and could refix six weeks further time. We adjourn the matter till 13.3.1990 for final disposal.
(2.) In the meantime, one more instalment in terms of the Courts order dated 19.12.1989 shall be released and disbursed withing two weeks since salary of January has already been paid.
(3.) We make it clear that the various allowances which are claimed shall also be payable retrospectively in case the petitioners succeed in their claim.;