K. VENKATAPPA S/O LATE RAJANNA RETIRED VILLAGE ACCOUNTANT Vs. THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF REVENUE, THE REGIONAL COMMISSIONER BANGALORE REGION REVENUE DIVISION AND THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) LEARNED Government Advocate takes Notice for Rule 1 to Rule 3. Two weeks time is granted to file his Vakalath. Heard.

(2.) IT is seen that the appellant who was Village Accountant was absent during his entire service as follows:

(3.) THE period of suspension from 4.7.73 to 31.7.74 shall be treated as period spent on duty and the arrears due thereon for that period shall be paid to the appellant. The above said amounts withheld from the pensionary benefit had to be refunded without any delay. Further, 3 months time was given to the department to make the above said payment, failing which they had to pay interest at 8% on the unpaid amounts till the date of payment.