PROKASH CHANDRA MALLICK, J. - (1.) In this original application, the applicants have prayed for the quashing of the orders of recovery made vide Annexure A1 (a), A1(b) and A1(c).
(2.) While admitting this application on 1.12.89, this Tribunal had passed an order to the effect that no further recovery from the salary of the applicants for the month of December, 1989 onwards shall be made until further orders.
(3.) Originally, there were 9 applicants. 18 more similarly circumstanced employees were added as co -applicants by an order of this Tribunal dated 6.2.90 in CA 24/90.;