LALITHA KUMARI B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 18/6/2019 passed by the learned Single Judge by which writ petition preferred by the appellant has been partly allowed and the communication dtd. 24/7/2010 seeking to recover a sum of Rs.88,509.00 from the appellant, has been quashed. The learned Single Judge has further directed that any amount due to the appellant shall be released within a period of eight weeks.

(2.) Facts giving rise to this appeal briefly stated are that husband of the appellant namely K.Ranganatha Rao joined the services of National Law College at Shivamogga on 4/10/1972. National Law College is a private educational institution which is governed and aided by the Government of Karnataka. The husband of the appellant retired as a Reader in Law on attaining the age of superannuation, on 31/5/1994. The retrial dues were not paid to the husband of the appellant.

(3.) Thereupon, husband of the appellant filed a writ petition namely W.P.No.850/2006 which was decided by the learned Single Judge of this Court by an order dtd. 24/6/2008. Paragraph 4 of the aforesaid order reads as under: