Faizan Uddin, J. - (1.) Delay condoned.
(2.) Leave granted. The counsel for parties are heard.
(3.) This appeal has been directed by the appellants against the Judgment dated May 28, 1993 passed by the Central Administrative Tribunal, Guwahati Bench(hereinafter referred to as Tribunal ) in O. A. No. 172 of 1972. By the said Judgment the Tribunal held that the respondents are entitled to Special Duty Allowance in terms of Office Memorandum dated December 14, 1983 with effect from the date specifically indicated in the said Office Memorandum and directed the appellants herein to pay and clear the Special Duty Allowance to the respondents herein within 90 days from the date of receipt of copy of the Judgment in respect of the arrears due and to release the current Special Duty Allowance with effect from the month of June, 1993.;