The Bhoodan Yagna Board, vs D. Shekar Shankaraiah
2022 Latest Caselaw 1523 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



              WRIT APPEAL No.361 of 2017

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     Learned counsel for the appellant is fair enough in

stating before this Court that as per the directions issued

by the learned Single Judge and the interim order granted

in the present writ appeal, the respondents No.3, 5 and 6

were permitted to report on duty. However, only the

respondents No.3 and 6 have reported to duty and the

respondent No.5 has not reported to duty so far.

Therefore, the question of payment of salary to the

respondent No.5 does not arise. Learned counsel for the

appellant has stated before this Court that the respondents

No.3 and 6 are continuing in service and prays for disposal

of the writ appeal.

At this stage, learned counsel for the respondents

No.3 and 6 has stated before this Court that the

respondents No.3 and 6 are not being paid proper salary

attached to their post.

In the light of the aforesaid, the writ appeal is

accordingly disposed of with a liberty to the respondents

No.3 and 6 to submit a representation for payment of

proper salary and in case such a representation is filed, the

same shall be decided by the authority concerned in

accordance with law within a period of eight weeks.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

25.03.2022 vs