FATEH DEEP SINGH, J.

1. Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

2. Learned counsel for the two sides submits that the pleadings are complete.

3. During the course of making submissions learned counsel for the respondents-UOI fairly concedes that the own stand of the respondents-Ministry of Defence has taken the stand that the Ministry of Defence in consultation with the Ministry of Finance and the Department of Personnel and Training is trying to resolve the pay anomaly that has come about and is subject matter of present dispute, whereby, the personnel of the Defence from the rank of Major Generals and above, are drawing lesser pay than their juniors who are Colonels and Brigadiers after implementation of 6th Central Pay Commission and has undertaken that the needful shall be done by resolving this anomaly within a period of two months from today and which anomaly shall be removed with the shortest possible time.

4. Be so as it may, the present petition stands disposed off with the directions to the respondents to take appropriate steps in removing this anomaly which is adversely impacting and affecting the morale of the Defence Forces preferably within a period of six months from today.

5. The present petition stands disposed off.