JAYAPRAKASH NARAYANA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) There is no representation for the petitioner.

(2.) Respondent No.5/party-in-person present before the Court, who is assisted by Smt.M.C.Nagashree, learned Additional Government Advocate, as per the order dtd. 26/2/2021.

(3.) This Court, by order dtd. 6/6/2016 stayed the impugned order subject to the petitioner paying the salary for the period from 6/8/1984 to 12/6/1986, to which, respondent No.5 was held entitled, as per the impugned order. Further, it was noted in the order that salary shall be paid within six weeks from the date of the order.