VINAYA L PAI Vs. SOUTH INDIAN EDUCATION SOCIETY

JUDGEMENT

(1.) Heard Ms. Betty D'souza, the learned Counsel for the petitioner and Mr. Shekhar Ingavle, the learned Assistant Government Pleader.

(2.) The present writ petition was filed before this Court in the month of october, 1991. In the span of last 14 years, the writ petition has been amended thrice. The only prayer that now survives and is pressed by the petitioner is this : that the respondents be ordered and directed to give effect to the Government resolution dated 15. 05.2000 from inception and pay the difference in salary and other benefits amounting to Rs. 3,79,708.60 and interest at 15% per annum calculated at Rs. 4,30,827/- upto date and costs thereof.

(3.) The brief facts may be noticed by us first.