N. HULUGEGOWDA Vs. B.C. SHIVANA MURTHY

JUDGEMENT

(1.) The complainant raises grievance of non-compliance of the order passed by the learned Single Judge of this Court dtd. 24/9/2021 in Writ Petition No.31666/2016 whereby, the accused were directed to consider the request of the complainant for payment of cash equivalent to earned furlough leave and to grant the said benefit.

(2.) In response to the notice issued by this Court on 20/9/2022, accused No.3 - Sri Ramesh K.Chilapur, Chief Administrative Officer (I/c), Mysore Sugar Company Limited is personally present in this Court. He has submitted a compilation of the documents before this Court under the caption 'Joint Application'. It is stated in the Joint Application that Mysore Sugar Company Limited has handed over a Cheque bearing No.252036 dtd. 12/10/2022 for Rs.66,157.00 drawn on the State Bank of India, Mandya to the complainant - Sri N.Hulugegowda on 17/10/2022. The Joint Application is duly signed by the complainant - Sri N.Hulugegowda who is referred to as applicant in the Joint Application and is also signed by accused No.2 - Managing Director, Mysore Sugar Company Limited. A copy of the cheque is also annexed to the Joint Application.

(3.) The learned counsel appearing for the complainant admits this factual position.