RANGANATH MISRA,J. - (1.) Heard learned counsel for the parties, keeping all aspects in view we direct that 20 percent of the basic pay shall be given to the employees of the Delhi Transport Corporation in addition to emoluments now payable. This amount shall be on account and subject to adjustment . depending upon the ultimate decision by the High Court Power Pay Committee or this Court in the present proceeding. Mr. Jitendra Sharma appearing on behalf of the petitioners has even agreed that if there be necessity, refund may be directed. Disbursement of 20 per- cent, now directed, shall be made along with the salary for the month of March 1988, on the basis that the amount is payable from 1st February, 1988. This order shall be implemented subject to the condition that the notice of strike which has been given by some of the Unions of Delhi Transport Corporation will be withdrawn. Civil Misc. Petition is disposed of accordingly.;