- (1.) Having regard to the history of this case, the recommendations made by the High level Committee appointed by the Government of India, inter alia, to go into the question involved in this case and the fact of acceptance by the Union Government of the recommendation made by the said Committee the Union Government is directed to consider the question of implementation of the pension scheme in respect of the D.T.C. workers within four months. The Central Government shall communicate its decision with reasons to the petitioner union within one month after it has taken the decision. If the petitioners are aggrieved by the decision of the Union Government they shall be at liberty to have recourse to law.
(2.) The Writ Petitions are disposed of accordingly.;