VINEETHA JUNIOR COLLEGE Vs. KILLI TAVITAYYA

JUDGEMENT

(1.) Defendant in the suit filed the above revision against the order dtd. 16/12/2021 in I.A.No.220 of 2021 in O.S.No.25 of 2016 on the file of VI Additional District Judge, Sompeta.

(2.) Plaintiff filed suit O.S.No.25 of 2016 against the defendant for recovery of Rs.15,10,372.00 towards arrears of salary.

(3.) The case of the plaintiff, in brief, is that defendant appointed the plaintiff as junior lecturer in Civics on 7/6/2006; that plaintiff joined in service and continuing as junior lecturer; that plaintiff's services, being junior lecturer, were also utilized as examiner by the Board of Intermediate Education and the plaintiff's college used to issue relieving orders to attend the said work every year; that plaintiff was paid salary till December, 2011 as per the scales of government; defendant stopped paying salary from January, 2013 and promised to pay the salary later, due to financial contingencies; that arrears of salary from January, 2013 to December, 2013 comes to Rs.12,32,566.00; that plaintiff got issued legal notice dtd. 15/2/2016 and filed the suit for recovery of amount.