- (1.) Aggrieved by denial of salary for the period between 01.02.2012 and 31.01.2014 on the principle of "No Work No Pay" handed down to the writ petitioner -appellant vide, impugned order dated 12.12.2014 in W.P.(S) No. 5022 of 2009, the present Letters Patent Appeal has been filed.
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) Mr. Sailesh, the learned counsel for the appellant contending that the direction not to pay salary to the appellant for the intervening period i.e. after 01.02.2012 when the appellant was forced to superannuate from service, is contrary to the law laid down by the Hon'ble Supreme Court, submits that once it has been held that the appellant was forced to superannuate from service w.e.f. 31.01.2012, though, he would have superannuated on 31.01.2014, payment of salary is automatic.;