V. GUNAPALA BANGA, S/O DEJAPPA BANGA Vs. THE DIRECTOR OF PUBLIC INSTRUCTION AND SRI DHARMASTHALA MANJUNATHESHWARA SECONDARY SCHOOL

JUDGEMENT

(1.) THE petition coming on for preliminary hearing, the learned Government Pleader is directed to take notice for Respondent No. 1. Notice to Respondent No. 2 is dispensed with.

(2.) THE Petitioner was working as and First Division Assistant in the (sic) Respondent -Institution at the time of his retirement Bio was appointed with the second Respondent on 16.08.1972. It was an aided post and the Petitioner was entitled to benefits therein. The Petitioner as well as the second Respondent have paid their respects contributions towards T.B.S. Scheme from 16.08.1972. The details of the same are furnished in terms of Annexure -A to the petition.

(3.) THE averments if accepted as being proved and correct, the Petitioner has a case for his retirement benefits being construed from the date of appointment from 16.08.1972 and not from the date of approval.