MAHENDRA EDUCATION SOCIETY Vs. MADHURI

JUDGEMENT

(1.) In this Petition, an application was moved by the respondent No.1 seeking vacation of stay and for direction to pay salary. On 13/03/2020, the petitioners filed reply to the said application, to place on record the sequence of events and action taken on behalf of the petitioners for payment of salary to the respondent No.1.

(2.) On 13/03/2020, this Court considered the submissions advanced on behalf of the respondent No.1 and petitioners. Thereafter, the learned AGP was asked to take instructions as to why disbursal of salary was held up at the hands of the respondent No.2 - Education Officer.

(3.) Today, when the Petition is listed for consideration along with the said application, it is submitted by the learned counsel for the applicant / respondent No.1 that even today the salary due to the respondent No.1 has not been released. In this context, the learned counsel for the petitioners made submissions.