A M SHIVALINGE GOWDA Vs. ADHICHUNCHANAGIRI

JUDGEMENT

(1.) Heard the Counsel for the parties.

(2.) The Counsel for the petitioner would submit that while this Court on 10-9-2009 had directed payment of subsistence allowance from the date of petitioner's removal from service and to continue to pay the same until further orders was passed, when the matter was listed for preliminary hearing, while issuing notice on the petition to the respondent.

(3.) The Counsel for the petitioner has now filed an application to state that this Court had categorically ordered for payment of subsistence allowance at Rs. 5,000/ - from the date of petitioner's removal but the text of the order as recorded does not reflect the same. Therefore, the application seeking correction.