(1.) Rule.
(2.) With the consent of the counsel for the parties, the writ petition is taken up today for final hearing.
(3.) This writ petition challenges the Award dated 5th May, 2000 directing the payment of functional allowance to the workman, Shri Krishan Pal for the period, starting from 21st May, 1990 to 22nd June, 1991 including the payment of special allowance for the month of May, 1991 to June, 1991.