(1.) The writ petition is filed by Agriculture Producers Co-operative Society represented by its Special Officer, challenging the order passed by the second respondent in PSA Nos.6/99 to 13/99 and seeks for setting aside the order dated 01.06.2000.
(2.) By the impugned order, the second respondent, who is the Appellate Authority under the Payment of Subsistence Allowance Act, 1981 (for short PSA Act) allowed the appealS preferred by the third respondent in PSA Nos.6/99 to 13/99 and directed them to pay a sum of Rs.56,799/- towards the subsistence allowance.
(3.) The writ petition was admitted on 16.10.2000. Pending the writ petition, an order of interim stay was granted on condition that 50% of the amount ordered by the authority should be deposited within four weeks.