MUNICIPAL COMMITTEE I.E. THE MUNICIPAL COUNCIL, WASHIM (ORIGINAL DEFENDANT) Vs. PURUSHOTTAM DATTATRAYA PANDE (ORIGINAL PLFF.)

JUDGEMENT

(1.) The non-applicant-plaintiff filed a suit against the Municipal Council, Washim for recovery of an amount of Rs. 584/- being the amount of arrears of his increments in salary and compensatory Cost of Living Allowance. The plaintiff was appointed as a teacher in a primary school run by the Municipal Council. He was confirmed on 1-3-1962 and he left the service of the Municipal Council on 30-9-1966. According to the plaintiff, though he was entitled to the increments as well as C.C.L.A. the defendant Municipality has not paid him the same and hence he filed the suit for recovery of the said amount for a period from 6-6-1960 to 6-7-1966.

(2.) The Municipal Council resisted the claim of the plaintiff and contended that the plaintiff was not entitled to any such increments or C.C.L.A. It was also contended on behalf of the Municipal Council that the suit is barred by limitation and is not maintainable.

(3.) The learned Judge of the trial Court recorded a finding that the plaintiff was entitled to the increments as well as the C.C.L.A. and has proved his claim to the extent of Rs. 584/- as arrears of salary from 6-7-1960. The learned Judge negatived the technical objections raised on behalf of the Municipal Council and ultimately passed a decree for Rs. 584/- with interest in favour of the plaintiff and against the defendant.