INAYATULLA BAIG Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) The appeal raises questions regarding the interpretation of Rule 226 of the Hyderabad Civil Service Rules (corresponding to Rule 54 of the Fundamental Rules) and Rule 13 (4) of the A.P. (C.C.A.) Rules and other questions relating to the law of master and servant,

(2.) The appeal is filed by the plaintiff against the decree of the lower Court dismissing the suit O.S. No. 119/1972 on the file of the II Additional Judge City Civil Court, Hyderabad.

(3.) The suit was filed for the recovery of Rs. 20, 719-94 being the alleged arrears of salary from 20-10-1962 to 9-12-1970.