KHAZA MOINUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has prayed for a direction to the respondents to pay the salary for the period from 30-4-1994 to 30-4-1996 and fix the pension on the basis of the last salary that could be paid on 30-4-1996.

(2.) THE respondents 1 to 3 are represented by Sri H. S Surendra, learned High Court Government Pleader. The respondent 4 is represented by Sri B. G. Sridharan, learned Counsel.

(3.) HEARD arguments.