S T DASE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the instant petition petitioner has sought for the following reliefs;

(2.) There was dispute relating to the payment of salary to the petitioner by 6th respondent-Management. He was agitated the matter in WP.No.52965/2013 before this Court, wherein, direction has been given to the Management to consider the petitioner's representation. Pursuant to the direction, Management has issued an endorsement/communication dated 23.04.2014 (Annexure-P). The 6th respondent- Management has disputed that Management have already paid whatever dues to the petitioner. Aggrieved by the same, petitioner has presented this writ petition seeking a direction to the 6th respondent to make payment of the salary payable to the petitioner from the date of initial appointment till the date of his removal. In other words, during the intervening period from 23.09.2009 to 14.08.2013.

(3.) Core issue involved in the present petition is whether writ petition is maintainable or not on the ground that availability of alternative remedy and so also maintainability of writ petition.