KODAVOOR MADHAVA AITHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) We are extremely happy to place on record that the parties and their learned counsel have responded in a positive manner to the suggestion made by the Court and have placed on record an agreement for resolving the dispute giving rise to the present writ petition to the satisfaction of all concerned. We, therefore, pass an order by consent in the following terms :-

(2.) Under the circumstances we do not propose to examine the questions regarding the vires of the impugned provisions, namely, Section 2(13), Section 12 and proviso to Sections 34 and 34-A of the Payment of Bonus (Amendment) Act, 1977 as the challenge to these provisions does not now survive.

(3.) We also consider it necessary to pass an order on the same lines as was passed in K. C. Joshi v. Union of India (1985) 3 SCC 153 : (AIR 1985 SC 1046) : --