SECRETARY TO GOVERNMENT DEPARTMENT OF EDUCATION AND THE ACCOUNTANT GENERAL IN KARNATAKA Vs. N.B. GOVINDA RAJA RAO

JUDGEMENT

(1.) THIS writ petition is directed against the order in Application No. 1533/2006 dated 14.08.2012, whereby the Karnataka Administrative Tribunal, Bangalore has allowed the application and has quashed the endorsement at Annexure -A.22 issued by the first respondent.

(2.) THE contention of the learned AGA appearing for the petitioners is that having regard to the proviso to Rule 106 -A of the KCSR, the direction of the Tribunal to treat the period from 04.10.1971 to 11.04.1992 (except 02.12.1975) as leave without salary' is illegal and contrary to law. The other directions contained in the order are also not in accordance with law. The respondent has not put in minimum qualifying services for grant of pensionary benefits as per Rules 222 and 291 of KCSRs'.

(3.) WE have carefully considered the arguments made at the Bar and perused the material placed on record.