- (1.) This application has been filed by the petitioners challenging the order dated 2nd July, 2003.
(2.) The petitioners came before this Court earlier to redress Their grievance. His Lordship M.H.S. Ansari J. disposed of the said writ petition directing the competent authority to treat the writ application as the representation of the petitioners and to dispose of the same after giving a chance of being heard. On 5th May, 2003 the matter was assigned to the Deputy Secretary and Ex-Officio Director of Film (here in after referred to as the authority) by the Principal Secretary. Accordingly, a hearing was granted to the petitioners and their learned Advocate on 19th May, 2003 and 16th June, 2003 and thereafter order was passed by the authority.
(3.) The only question arises before the said authority to decide whether the petitioners would receive interest on the amount directed to be paid by the Tribunal by its award published under Section 7 of the Technicians' Studios Private Ltd. Act. 1980 (hereinafter referred to as the said Act.) on the following facts.;