- (1.) The short question involved in this writ petition is whether the amount paid to the petitioners as Islands Special Duty Allowance (I.S.D.A.) for the period 6.1.2001 to 31.8.2008 can be recovered or not.
(2.) We have heard Mr. Rajendra Rai, learned counsel for the petitioners Ms. Vijeeta Singh along with Mr. Mahendra Bahadur Singh for the respondent nos. 2 to 4.
(3.) In spite of the revision of the cause list, no one has appeared on behalf of the respondent no.1.;