- (1.) We heard learned counsel for the parties. In our view till these matters are finally decided interest of justice requires that the officers/employees of N.T.C. and its subsidiaries whose cases have been cleared by the Board for Industrial and Financial Reconstruction by order dated 21st/ 28.04.1998 and which would cover 518 employees of I.D.A. pattern working in N.T.C. and its subsidiaries should be given without prejudice to the rights and contentions of all the contesting parties in these proceedings and purely on adhoc basis benefits under O.M. dated 19.07.1995 at least from 1.01.1999.
(2.) All arrears on the basic of that O.M. will be worked out and paid over to the aforesaid employees only, w.e.f. 1.01.1999 and in future during the pendency of these proceedings the monthly payments will also be continued to be made on the enhanced rate till the final disposal of these proceedings.
(3.) The aforesaid arrears shall be computed and paid w.e.f. 1.01.1999 within eight weeks from today.;