- (1.) This writ is a sequel to an earlier one, in which I passed an interim order on 1-3-1999 and a final order on 21-7-1999.
(2.) The facts would be found set out therein. In short, the Designated Authority having refused to accept that the writ petitioner fell within the KVSS, an order was passed directing payment of 50% by the writ petitioner and also directing acceptance thereof by the Designated Authority. That was the interim order.
(3.) In the final order it was held that such payment and acceptance, under order of Court brought the writ petitioner within the four corners of the KVSS and thus it was entitled to reliefs and the certificate of immunity.;