(1.) THE petitioner before this court, who is a retired employee has filed this present petition claiming the following reliefs :
(2.) THE contention of the petitioner is that while the petitioner was in service a departmental enquiry took place against him and a punishment of stoppage of three increments along with 10% cut of salary was inflicted upon him. The petitioner has further stated that the order of punishment was subjected to judicial scrutiny and this court in WP No. 1785/1997 decided on 05/12/2000 has allowed the writ petition and the order of punishment was set aside. The respondent University was directed to pay arrears of salary (difference of salary) within a period of three months and it was also observed that in case the amount is not paid within three months, the same shall carry interest @ 12% per annum. The petitioner though has prayed before this court under the relief clause for quashment of certain orders issued by the University time to time, releasing payment to the petitioner in respect of arrears of salary and 10% cut in salary, has filed a large number of documents, which are not at all relevant for the purpose of granting relief as prayed in the relief clause.
(3.) HEARD the petitioner who is present in person and learned counsel appearing for the respondents. In the present case though various interlocutory applications have been filed, the matter is being heard finally on merits at the request of the petitioner and as consented by the learned counsel for the respondents.