- (1.) LEARNED Senior Counsel for the petitioners in IA No. 37 may file appropriate IA pertaining to the petitioners concerned who according to him, were covered by an earlier order of this Court as well as the order of this Court dated 1-5-1997 (Gainda Ram v. MCD, 1998 (1) SCC 188) pointing out the individual grievance of the petitioners concerned which can be examined properly. Learned Senior Counsel for the petitioners is granted two weeks' time for filing such IA.
(2.) AS IA No. 37 of 1994 is being disposed of, all interim orders passed therein will be treated to have been passed in WP (C) No. 1699 of 1987. Status report filed in this IA along with the paper - book be tagged on to the main matter. Learned counsel for MCD submits that within one week the details of the scheme approved by the Standing Committee in its meeting dated 19-8-1998 will be supplied to the learned counsel for the parties concerned. Thereafter, two weeks' more time is granted to learned counsel for the parties concerned who want to file their response.
(3.) IA is disposed of. WP (C) No. 1699 of 1987 to be listed on 25-9-1998 at 2.00 p.m.;