- (1.) It is clarified that the Court's orders dated November 11, 1981 and December 13, 1984 making interim direction as regards payment of additional D.A. and as well as the subsequent orders dated March 14, 1986 and January 19, 1987 containing similar directions with regard to payment of interim relief, shall continue to remain in force and be implemented by the corporation till the High Power Pay Committee gives decision on the question of grant of interim relief and additional D.A. The High Power Pay Committee shall endeavour to reach a decision with regard to these questions as early as possible.
(2.) The parties shall be at liberty to move the High Power Pay Committee for necessary directions.
(3.) CMPs are disposed of.;