HEAD MASTER Vs. N.S. KANTHARAJU

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 2/12/2020 passed by the learned Single Judge by which the writ petition preferred by the respondent No.1 (hereinafter referred to as 'the employee') has been disposed of.

(2.) Facts giving rise to filing of this appeal briefly stated are that respondent No.1 was employed in the Institution namely Sri Bhagini Nivedita High School. He was transferred to Sri Raghavendra Ashrama High School. The employee reported for duty on 2/2/2009 to the Institution to which he was transferred. However, the employee was not paid salary for a period from 2/2/2009 to 15/2/2010 on the ground that he was unauthorisedly absent. The employee thereupon approached the appellants as well as the respondents with regard to his grievance. However, no action was taken for redressal of his grievance. Thereupon, he filed the writ petition. The learned Single Judge, by an order dtd. 2/12/2020, inter alia has held that the employee is entitled to salary for a period from 2/2/2009 to 15/2/2010. The appellant was directed to calculate and disburse the salary to the employee within a period of two months failing which the appellant was directed to pay interest at the rate of 8% p.a. In the aforesaid factual background, this appeal has been filed.

(3.) We have heard the learned counsel for the appellant at length and have perused the record.