H JAYAPPA Vs. DEPUTY DIRECTOR OF PUBLIC DAVANGERE

JUDGEMENT

(1.) SINCE the petitioners have only sought for a direction to the respondents including respondent No.5 directing for payment of subsistence allowance during the pendency of the enquiry proceedings, it is taken up for final disposal.

(2.) LEARNED counsel for the petitioners submits that the enquiry proceedings are pending and the petitioner had approached the Commissioner for the Public Instructions and the Commissioner for the Public Instructions has issued a direction as per Annexure-A for payment of subsistence allowance.