- (1.) We have heard learned counsel for the parties.
(2.) This Special Appeal arises out of the judgment dated 03.03.2014, by which on the interpretation of the settlement arrived at between the Rajasthan State Road Transport Corporation (for short 'the Corporation) and the employees, whose services were terminated, entered into in the Supreme Court, on the basis of which consent order was passed, learned Single Judge has quashed the order dated 08.12.2006, by which the amount of salary paid of notional pay fixation from the date of termination, was sought to be withdrawn from the respondents.
(3.) Learned Single Judge held that it is evident from clause No.(2) of the consent decree, that the workman shall not be entitled to back wages/allowances and any other monetary benefits from the date of termination as a result of the decree passed in their favour in the civil suits, giving rise to the proceedings. The clause No.(4) was however attracted in the case, in which the workmen were held entitled to reinstatement in the respective posts/status held by them, at the time of termination of their services.;