MANCHAIAH Vs. N. KRISHNA MURTHY

JUDGEMENT

(1.) In writ petition No.1574/2017 the complainant had prayed for a direction to S.C. Education League (Reg.) Saligrama Village, K.R. Nagara Taluk, Mysuru District (for short 'the Institution'), to prepare the bill of salary of the complainant which is due to him for the last nine months as on the date of filing of the writ petition. The said writ petition was disposed of on 17.04.2018, in which the respondent-Block Education Officer, Mysuru Taluk was directed that if a complaint or representation is made by the petitioner, the respondent shall summon the competent person of the Institution, secure all details and verify the veracity of the complaint and initiate action in accordance with law within a period of two months from the date of submission of representation.

(2.) The learned AGA for the respondent submitted that on 14.11.2018 a letter has been addressed to the Institution directing to calculate and pay the salary to the petitioner for the period which he had not paid and vide letter dated 15.11.2018 the Institution replied the respondent-Block Education Officer that the Institution would undertake to comply the same and petitioner would be paid the salary for which he is due. The said reply is produced at Annexure-R7 to the counter. This has been informed to the contempt petitioner by letter dated 16.11.2018. Learned AGA files a memo along with the said letter dated 16.11.2018 stating that due to oversight, the said letter could not be annexed along with the counter affidavit.

(3.) In view of the above, the learned AGA for the respondent submitted that the direction issued in the writ petition has been complied as the representation of the contempt petitioner has been accepted by the respondent and as per letter dated 15.11.2018 the Institution has undertaken to pay the salary to the petitioner for the period which he had worked and not paid.