- (1.) The Committee appointed by this Court by the Orders of this Court dated 9.5.2017, submitted a report dated 9.3.2018 on Interim Relief(Pay) to the Judicial Officers. The gist of the Report is summarised in paragraph 15 of the Report. It reads:- Summary of recommendations:- Interim relief to the extent of 30% of increase in basic pay with accrued increments shall be paid to all categories/ranks of Judicial Officers.
(2.) The said increased in Pay shall be treated as a separate component and no D.A. is payable thereon.
(3.) Arrears shall be worked out with effect from 01.01.2016 on the above basis. The details of calculations are set out in Annexure-I.;