This appeal of the Department is not accompanied by the requisite clearance from the Committee on Disputes, respondent in this appeal being a Central PSU. Already three opportunities were given to the appellant to produce such clearance. The appeal was filed as early as on 24/12/2007.
2. In the circumstances, the appeal is dismissed for want of clearance from the Committee on Disputes. The appellant will, however, have liberty to move the Bench for restoration of the appeal after obtaining such clearance within a reasonable period.