P.R. BADIGER Vs. RAVINDRANATH

JUDGEMENT

(1.) The complainant is before this Court complaining disobedience of the order dtd. 25/6/2021 passed in WP No.147761/2020, wherein this Court passed following order:

(2.) Learned HCGP files a memo dtd. 19/4/2023 enclosing the documents to show that proposal is forwarded by accused No.4, pension is fixed, Earned Leave benefit and DCRG are paid.

(3.) Learned counsel for the complainant would not dispute the same. However, he disputes the fixation of pension and submits that government is still due towards arrears of UGC pay-scale and placement arrears. It is submitted that grievance of the complainant still persists.