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Judgment
SUNIL GAUR , J.
Vide Office Memorandum of 3rd November, 2017 (Annexure P28), respondent-Ministry of Human Resources Development had sought from
respondent-Ministry of Finance orders for grant of Non-Productivity Linked Bonus (Ad-hoc Bonus) for the year 2015-2016 and 2016-2017 to the
employees of autonomous bodies including IITs. Vide impugned Office Memorandum of 30th January, 2018 (Annexure P-30) respondent-Ministry of
Finance has given a cryptic response to the effect that no orders have been issued for grant of ad hoc bonus in case of employees of autonomous
bodies, but why, has not been spelt out in the impugned order (Annexure P-30). The least what is required of respondent-Ministry of Finance is to re-
consider the impugned Office Memorandum (Annexure P-30) within a period of eight weeks and if for any reason whatsoever, the ad-hoc bonus is
not to be granted to the employees of the autonomous bodies for the year 2015-2016 and 2016-2017, then the reasons for not granting be spelt out and
conveyed to petitioners within twelve weeks, so that petitioners may avail of the remedies, as available in law, if need be. With the aforesaid
directions, this petition is disposed of.