C. SEENAPPA Vs. THE DIVISIONAL CONTROLLER KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE RURAL DIVISION KIMCO COMPLEX BYATRAYANAPURA MYSORE ROAD BANGALORE-560026

JUDGEMENT

(1.) SRI . B.L. Sanjeev, learned counsel is directed to take notice for the respondent. Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) PETITIONER has sought for a direction to the respondent to calculate and pay D.A. arrears from 1995 to 1999 with interest at 9% till the date of payment.

(3.) LEARNED counsel for the respondent -Corporation submits that, admittedly, earlier writ petition has been dismissed and petitioner has been removed from service. If there is any arrears to be paid to the petitioner, if an appropriate representation is made, the Corporation will consider the same. Having regard to these circumstances, the petition is partly allowed. The petitioner is permitted to make appropriate representation to the respondent. If such representation is made, the same may considered by the respondent as early as possible not later than two months from the date of receipt of copy of this order.