AI Structured Summary
Not yet generated for this judgment
Judgment
1.Earning
 heads",2. Amount (Rs),"3. Deduction
heads",4. Amount,5. Principal,6. Interest
Basic pay,8660,GPF,2017,,
D.A,3819,P.F advance,1000,3000,4200
HRA,1299,Additiona l P.F.,,,
Special pay,4330,S.S.S./P.L. I,,,
Radar/ Prof,1925,"Pension
contributi on",,,
Others P.P,,"L. Fees/Wate
r/Power",,,
PP.OL/SF
N/Cash",,Medical advance,,,
DHRA,,T.A. Advance,,,
S.D.A,1624,L.T.C. Advance,,,
O.T/O.J.T,,"Computer
advance",500,"42,000",
Tea/canteen,650,Festival advance,300,2100,
Edn. Allow,350,Vehicle advance,800,"19,093",
Kit allowance,3 00,H.B advance,,,
SCA,200,Pay advance,,,
Others,1228,Misc. advance,,,
Pay advance,,Flood advance,,,
,,Advance interest,,,
,,Professio nal tax,185,,
,,Income tax,1133,,
,,G.S.L.I.S,300,,
,,Union Subsc,15,,
,,Thrift fund,,,
,,B fund,26,,
Earning total,24835,Deduction,6276,Net pay,"18,559
The respondent No.3 shall satisfy the above award along with interest fixed by the tribunal by depositing the same with the tribunal within 6(six),,,,,
weeks. Any amount paid, in the meantime, shall stand adjusted. The tribunal shall ensure that 40% of the awarded amount be fixed deposited in the",,,,,
name of the claimants, in equal share for a period of 2(two) years and 30% for a period of 6(six) months. Rest of the amount be released by account",,,,,
payee cheque.,,,,,
The appeal is accordingly allowed.,,,,,
Send down the LCR.,,,,,