- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard the counsel for both the parties. This appeal is directed against the order of the Civil Judge, Bijapur passed on 29/10/1991 and confirmed by the High court in the impugned order made on 5/4/1993 in CRP No. 3565 of 1991. The facts are clearly not in dispute. The service of the respondent was terminated which order was ultimately set aside. The order has merged with dismissal of the special leave petition by this court on 31/7/1989. This court observed thus: "The Management may move the government for reimbursement of the salary paid to Respondent 1 and the government will decide that question according to law and in the light of the stand taken by the University. ";