- (1.) We direct that in terms of the court's order dated 5/09/1985 with regard to payment of interim relief to the employees of the Food Corporation of India shall continue to remain in force and be implemented by the Corporation till the High Power Committee gives a decision on the question of grant of interim relief. This shall, of course, be subject to the undertaking that will be given by each employee as indicated in the aforesaid order.
(2.) It is clarified that all employees of the Food Corporation of india irrespective of whether they are drawing scales of pay of Rs. 1,000. 00 or less shall be permitted by the High Power Committee to appear and present their respective claims.
(3.) Writ Petition are disposed of accordingly with no order as to costs.;