SRIKANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that he was working as a Lecturer in an Aided College and has retired. That, he has not been paid complete salary from 29/1/1992 to 14/6/1998 and the same is required to be paid by respondent Nos.1 to 3. Hence, he has submitted representation to them, but the same has not been considered.

(2.) Learned AGA upon instructions submits that the petitioner has not given a proper representation along with all the relevant particulars and if the same were to be given, it would be considered in accordance with law and a decision would be taken. The petitioner is agreeable for the same. Hence, the following: