- (1.) The previous orders made by this Court should be implied with on or before 15th January, 1987.
(2.) The first sentence "In the case of the staff other than class IV staff our interim order was effective from 1st January, 1978" as also the word "also" in the 2nd sentence of our Order dated the 14th November, 1986 are deleted.
(3.) These petitions and all other connected petitions be listed on 15th January, 1987.;