SUTAPA CHOUDHURY Vs. KHLAINSING WARSHONG

JUDGEMENT

(1.) In terms of judgment dated 27.09.2018, the respondent Managing Committee of the school was under command to allow the petitioner to resume her duty immediately without any further delay and to return her entire deducted salary to which she is entitled, even during the time when she was on leave.

(2.) In the affidavit filed by the respondents and also a submission as made by the learned counsel for the respondent Managing Committee that the judgment has been substantially complied with i.e., the petitioner has been allowed to resume her duty. It is also stated that the deducted salary has been paid. However, that part of the judgment providing for return of deducted salary is assailed by medium of appeal which is pending.

(3.) Learned counsel for the petitioner also states that as a matter of fact, petitioner in compliance to judgment has been allowed to resume her duty which she has. It is also an admitted fact that a part of the deducted salary too has been paid to her. Serial No. 08 Regular List