- (1.) After hearing learned counsel for the parties, we feel it desirable to make the following order : We extend the time of the High Powered Committee constituted by the Resolution of the Ministry of Industry, Department of Public Enterprises (Bureau of Public Enterprises) dated April 7, 1986 for submitting its report from four months specified in this Court's order dated March 14, 1986 emboded in the Resolution of the Central Government, to a period of one year from the date of assumption of its office. The Central Government may issue a supplementary resolution extending the time from four months to one year, We find from the letter addressed by Mr. Justice P.N. Shinghal, a retired Judge of the Supreme Court to the Minister of Finance dated May 21, 1986 that the High Powered Committee is likely to assume its office in October i.e. after the completion of Fourth Pay Commission's Work-
(2.) In view of this, we hope and trust that the High Powered Committee would make its recommendations with regard to grant of interim relief as expeditiously as possible; but in any event, not later than one month from the date of assumption of the office.
(3.) No further directions are necessary at the moment.;