KRISHNADEVARAYA UNIVERSITY Vs. K. SESHAIAH

JUDGEMENT

(1.) Heard the learned Additional Advocate General along with the counsel for the university and the learned counsel for the respondent and also the Amicus curiae.

(2.) This intra Court appeal is directed against the order of the learned Single Judge passed in I.A.No.2 of 2023 in W.P.No.11373 of 2023, whereby, learned Single Judge has been pleased to grant an interim relief directing the appellants- respondents to pay the subsistence allowance to the petitioner from the date of his dismissal i.e., from 24/3/2016 and continue to pay the subsistence allowance till the completion of the disciplinary enquiry.

(3.) Having heard and bestowed our detailed attention to the facts and the law in this regard, we deem it proper to pass following order: