G. C. RAJU Vs. PRINCIPAL

JUDGEMENT

(1.) Heard Sri.Narendra Babu, learned counsel appearing on behalf of Sri.Siddamallapa P.M. for appellants, Sri.Badri Vishal, learned counsel appearing for respondent No.1 and Sri.Lakshminarayana, learned AGA appearing for respondent Nos.2 and 3.

(2.) This intra-court appeal is directed against the order dated 21.10.2016 whereunder petition came to be dismissed and prayer sought for by the petitioners that salary and allowances paid to them during the period of deputation had been rejected by the authorities on the ground of an agreement having been entered into by the parties and failing to fulfill one of the conditions in the agreement, the deputationist and the surety would be jointly and severally liable for repayment of expenditure incurred in full by the Government.

(3.) Petitioner Nos.1 and 2 went on study leave on 29.07.2004 and 12.07.2001 respectively and they did not receive Ph.D degree till 26.09.2008 and 11.02.2005 respectively. On account of petitioners having not acquired Ph.D degree within a period of three (3) years, which was agreed to under the agreement entered between petitioners and Government, the amount paid to them as deputationist allowances was sought to be recovered and said order of recovery had been upheld by learned Single Judge. Hence, this intra-court appeal.