- (1.) Additional affidavit filed by the petitioner in Court today may be taken on record.
(2.) Special leave to appeal is granted in both the matters. Both the appeals be heard together.
(3.) The learned Attorney General of India appearing for petitioner in each of these two appeals states that the petitioner will take into employment the first respondent in each of the appeals and they will therefore, be entitled to their salary and wages prospectively. As regards the arrears of their salary and wages we direct that half of the amount due to them on that account shall be paid by the petitioner to each of the said respondents within four weeks from today. It is made clear that this order confines to the first respondent in each of these two appeals.;