- (1.) Heard learned counsel for the appellant. None appears for the respondent.
(2.) The question involved in this appeal is as to whether the respondent is entitled to grant of honorarium/remuneration for the period he worked as Protector of Emigrants over and above his salary as Regional Passport Officer, Ahmedabad.
(3.) The respondent was working as a Regional Passport Officer. He was also assigned the duties and responsibilities of Protector of Emigrants. He filed an O.A. before the Central Administrative Tribunal praying that since the responsibilities of the Regional Passport Officer and Protector of Emigrants are quite different, he may be paid an honorarium for working in the latter capacity. His prayer was allowed by the Tribunal. The High Court, by its impugned order, affirmed the order of the tribunal. Hence, this appeal by special leave.;