ARAVINDA THAYYAR GIRLS HIGH SCHOOL Vs. L.VIDYAVATHI

JUDGEMENT

(1.) We have heard Smt.G.Selvarani, learned counsel for the appellant and Sri.Pavana Chandra Shetty, learned counsel for respondent No.1 and learned Additional Government Advocate for respondent Nos.2 to 5.

(2.) Learned counsel for the appellant submitted that the appellant is only seeking some more time to pay the arrears of salary due to respondent No.1 pursuant to the order of the learned Single Judge.

(3.) Learned counsel for respondent No.1 objected to any further time being granted and submitted that there is no merit in the appeal and the appeal may be dismissed. Learned AGA also echoed the said submission.