SRINAGA T M RAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has called in question the validity of the order dtd. 5/6/2020 at Annexure-A whereby there was a direction for refixing his salary with effect from 16/10/1993 in the Payscale of Assistant Teacher and to take steps for recovery of amount paid in excess. Petitioner has also called in question the order at Annexure-B dtd. 21/10/2020 which is the consequential order.

(2.) Petitioner has raised various contentions including that action against him was sought taking note of the direction passed against one Krishnappa. It is further contended that the order as regards the said Krishnappa has culminated in the order passed in W.P.No.10463/2020 dtd. 22/7/2021, whereby the recovery was set aside by relying on the judgment of the Apex Court in the case of STATE OF PUNJAB VS. RAFIQ MASIH - (2015) 4 SCC 334.

(3.) Learned Government Advocate has also raised various contentions.