DIRECTOR OF PUBLIC LIBRARIES Vs. M. SUGANANDHAN

JUDGEMENT

(1.) The official respondents in WP.No.12891/2020 are the appellants herein.

(2.) The respondent/writ petitioner filed the said writ petition, praying for issuance of a writ of mandamus directing the official respondents/appellants herein to sanction the backwages due to the respondent/writ petitioner from 19.08.1998 to 31.10.2006 and pay the same with interest @ 24% per annum and within the time frame as may be fixed by this Court.

(3.) The said writ petition, after contest, came to be allowed with a direction, directing the official respondents/appellants herein to pay the arrears of salary and allowances to the respondent/writ petitioner for the period from 19.08.1998 to 31.10.2006 within a period of eight weeks from the date of receipt of a copy of the said order and the Court has also rejected the request for payment of interest for the belated payment @ 24% per annum.