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Judgment
A.P. Sen, J.—Learned Counsel appearing for the Union of India places before us a copy of office memorandum dated March 19, 19 87 issued by the Government of India, Ministry of Finance. Bureau of Public Enterprises providing for payment of additional dearness allowance and interim relief to employees of the Central Government Undertakings on the basis of the report submitted by the High Power Committee, subject to certain modifications. We however find no discernible basis or lawful justification for the cut-off date January 1, 1986 specified in Clause (iv) of the said memorandum. We accordingly direct that the employees of all Central Government Undertakings following the Central Government scales and dearness allowance pursuant to this Court orders issued prior to that date, will not be subjected to any such condition as mentioned in Clause (iv) of the memorandum.
Employees of all Central Government Undertakings governed by the Central Government pay-scales and dearness allowance shall be continued to be governed by the terms of the aforesaid memorandum issued by the Govt. of India as modified by this order subject to such directions as the High Power Committee may issue from time to time.
Civil Misc. Petitions are disposed of accordingly.