MAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner after arguing the matter for some time submits that pursuant to order dtd. 8/7/2021 passed by the Division Bench of this Court in C.C.No.100064/2021, the petitioner intends to approach the competent authority by filing necessary representations with prayer to release the difference in the arrears of salary of earned leave encashment and other emoluments with interest for the entire amount and if necessary thereafter approach this Court seeking necessary relief.

(2.) The said submission made by the petitioner is placed on record.

(3.) Writ petition is dismissed as withdrawn with liberty as prayed for.