M.T. MANJUNATH, M.A. S/O SRI. M. THIPPERUDRAPPA Vs. THE MANAGEMENT OF SRI. JAGAJYOTHI BASAVESHWARA SAHAKARA SANGHA LIMITED (R). BY ITS SECRETARY, II BLOCK, RAJAJINAGAR, BANGALORE-560010, THE COMMISSIONER FOR COLLEGIATE EDUCATION, GOVERNMENT OF K

JUDGEMENT

(1.) HEARD the teamed counsel for the petitioner and the learned counsel for the respondent as well as the learned Government Pleader. The facts are that the petitioner was appointed as a Full -time Lecturer in Economics on 1.8.1986 at Basaveshwara College of Commerce, Arts and Science at Bangalore. This was after a regular interview and selection to a clear vacancy. It was agreed that a salary of Rs.650/ - per month would be paid with a further promise to pay Government salary at a later date.

(2.) IT is the petitioner's complaint that no such salary was paid at all from March 1988 up to February 1989. It was only with effect from 13.2.1989, that his appointment was approved with aid, by the Directorate of Collegiate Education. By a further Government Order of the year 1990, the UGC scales of pay and the staff pattern were applied to the institution with effect from 1.1.1986. The management claimed the grants with regard to the difference in arrears of salary between the State and the UGC scales of pay from 1.1.1986 for all its staff members. But it is the complaint of the petitioner that the same was not credited, to the account of the petitioner. In the meanwhile, the petitioner is said to have been kept under suspension on certain allegations on 11.8.1990, which was revoked as on 30.11.1990 and he had reported for duty on 1.12.1990.