GENERAL MANAGER Vs. A JOHN PETER

JUDGEMENT

(1.) BY consent of both the parties, the writ appeal itself is taken up for consideration, though the stay petition is listed today.

(2.) HEARD learned counsel for the appellant and learned counsel for the respondent.

(3.) THE writ appeal is preferred against the order of this Court passed in W. P. No. 4310 of 2001 dated 21. 3. 2003. We are of the view that interest of justice would be met by directing the appellant herein to pay the salary as per G. O. Ms. No. 746 dated 2. 7. 1981 and holding that the respondent herein would also be entitled to arrears of pay, if any, till the date of impugned order of termination.