- (1.)Delay condoned.
(2.)Having heard Mr. P.P. Rao learned senior counsel for the petitioners and Mr.Akhilesh Kumar Pandey learned counsel for the respondents and taken into view the order passed in SLP ) No.1377 of 2011 etc., we are not inclined to interfere. However, the payment of arrears to the employees shall be done in a phased manner within a period of two years from today.
(3.)With the aforesaid modification in the order of High Court, the special leave petitions stand dismissed.