- (1.) On the matter being mentioned, the learned counsel for the parties stated that there may not be necessity of a direction as contained in paragraphs 25 and 26 of the judgment passed by this Court on 11.5.2018, which accordingly stand deleted.
(2.) They further plead that paragraph 27 of the said judgment may be read as under: "The respondent will ensure that the differential mandatory benefits including increments are remitted to the appellants within a period of three months from the date of the order." Ordered accordingly.;