RAMALINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner was working as Head Master of an educational institution run by Sri Siddartha Education Society. There was some dispute between the petitioner and the management which culminated in a compromise in R.S.A.No. 427/86 before this Court. After his retirement on 30.6.1989, the pensionary benefits had been fixed to the petitioner. While doing so, the 2nd respondent Commissioner for public instruction has passed the impugned order at Annexure -D dated 24.10.2000 as under: -

(2.) 9.1986 without any interest, within three months from the date of receipt of a copy of this order, failing which the petitioner is entitled for interest at the rate of 12% on the arrears of pension amount due from the respondents.