HIGH COURT OF KARNATAKA REP. BY ITS REGISTRAR GENERAL Vs. G. RAMESH S/O LATE C. GANESH SECRETARY OF THE PETITIONER INSTITUTION AND SMT. PUSHPALATHA W/O. SRI SATYANARAYANA K.L.

JUDGEMENT

(1.) THE accused is present.

(2.) WHEN the matter is taken up for hearings the accused has submitted un conditional apology in the form of an affidavit reading as hereunder: I, G. Ramesh S/o.late C. Ganesh aged about 29 years. Secretary Dr. Ambedker Vidyanikethan, No. 949, MC Layout, 2nd Main Road, Viyayanagar, Bangalore -40 do hereby solemnly affirm and state on oath as follows: 1. I submit that, I am the accused in the above case and I know the facts of the above case and I am competent to swear to this affidavit 2. I submit that, the intervener has filed EP.1/2008 on the file of District Judge, Chikkaballapura and filed IA 4 allowing for the continuation of service and relief of arrears of salary, I had challenged said order W.P. No. 141/ 2009 obtained stay.

(3.) I submit that I have paid Rs. 6,00,000/ - (Rupees six only) to the intervener towards, the fall and final settlement of her arrears of salary and intervener has agreed not to continue in my school as per her own wish.