UNION OF INDIA Vs. ARUN KUMAR ROY

JUDGEMENT

(1.) Having considered the facts and circumstances of the case and in light of the judgment of this court dated 23/01/1986 and in the interest of justice we direct the Union of India to pay subsistence allowance to the respondent from May 1986 to the end of May 1987. Such payments shall be made within four weeks from today. The respondent was offered a job of Lower Division Clerk by the Union of India vide the letter dated 14/05/1987 which according to the appellants, could only be offered in the facts and circumstances of this case. The respondent will be at liberty to accept or decline the job within eight weeks from today. If the respondent declines to accept the job then the appellants will not be bound to keep the post vacant.

(2.) With these observations, civil miscellaneous petitions are disposed of.