UOI & ORS. Vs. PROGRAMME STAFF ASSOCIATION

JUDGEMENT

(1.) Proxy counsel appearing for Mr. Rajeev Sharma, counsel for the petitioners states that pursuant to the order dated 13.4.2017, learned counsel has received a communication from Prasar Bharti, Directorate General, All India Radio dated 12.7.2017 to the effect that two ACPs have to be granted to the Programme Executives, as per the instructions of the DOPT. Copies of the two letters dated 12.7.2017 and a letter dated 12.11.2015 are handed over by the counsel for the petitioners and are taken on record, with copies furnished to the counsels for the respondents.

(2.) Learned counsel for the petitioners further clarifies that Condition No.13 annexed to OM dated 9.8.1999 and Clarification No.35 issued in respect of OM dated 18.7.2000, as mentioned in the impugned judgment, shall be given effect to qua the respondents.

(3.) Counsels for the respondents states that they are satisfied with the aforesaid submission. They however requests that the payments towards the grant of ACPs may be released in favour of the respondents in a time-bound manner.