UNION OF INDIA Vs. RAM GOPAL AGARWAL

JUDGEMENT

(1.) Delay condoned in C. C. No. 20506.

(2.) Special leave granted.

(3.) The Civil Appeal No. 4368 of 1991 is filed against the order dated March 30, 1990 passed by the Central Administrative Tribunal, Gauhati Bench, Gauhati, by virtue of which the order contained in letter No. R-IV 1/87 Orp/CRPF/EP-IV dated February 24, 1989 was quashed. Civil Appeal arising out of S.L.P. (C) No. . . . . . . . . . .of 1993 (C.C. 20506/93) arises out of order dated October 1, 1992, allowing the application by the respondents claiming enhancement of the allowance, directing the appellant to pay 50 per cent of the amount in terms of the judgment of the Guahati Bench in the O.A. No. 17 of 1988 dated 30-3-1990 as aforesaid. The main matter is still pending before the Tribunal to be listed after disposal of the present appeals. The C.As. arising out of Special Leave Petitions Nos. 502-503/96 are directed against the order of the same Tribunal by which it finally disposed of the matter with a direction to the appellant to pay 50 per cent of the ration allowance to the non-gazetted non-combatised staff also which shall be subject to the further orders to be passed by this Court.