DR. VIJAYAKUMAR PURANIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In pursuance of the order dated 15-6-2016, Mr. Bansal, the Deputy Commissioner, Kalaburagi, is present before this Court.

(2.) According to Mr. Bansal, the petitioner was hired on contractual basis. Although his salary was not paid on monthly basis, but it was paid in lump sum. The petitioner's salary a for the month of March, 2014 was paid in the month of Aug., 2014. The statement made by Mr. Bansal, been agreed to by Mr. Vilaskumar, the learned counsel for the petitioner. The learned counsel for the petitioner Mr. Vilaskumar admits that the petitioner was, indeed, paid for March, 2014, in Aug., 2014.

(3.) The issue before this Court is whether 2 the petitioner is entitled to be paid from April, 2014 till July, 2014 period, as admitted by the respondents that the petitioner had worked for these months although his contract came to an end on 31-3-2014 or not?