COMMISSIONER OF COLLEGIATE EDUCATION Vs. M MADHUSUDHAN REDDY

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) We see no reason to interfere with the impugned order especially having regard to the fact that the appellant has not come forward even now with specific details which the appellant omitted to place before the High Court. These details which ought to have been furnished relate to the date on which and the order by which the respondent M. Madhusudhan reddy was fixed against the unaided post and whether full salary admissible to the aided post was being drawn by him during the relevant period.