- (1.) From the show-cause replies filed on behalf of the Respondent/Opposite Party No. 2 and as explained by the learned counsel for the Respondents, it appears that the compliance of the impugned order has been fully made in as much as, the Respondents after resolving the dispute with the Managing Committee of the School, had paid the current salary to the petitioner from the date when the impugned order was passed till date and also released the arrears of salary for the period for which the petitioner had worked.
(2.) Learned counsel for the Respondents submits that by the aforesaid facts, it appears that the Respondents have fully complied with the directions contained in the impugned order.
(3.) Learned counsel for the petitioner would, however, continue to persist that the impugned order of this Court has not been fully complied with in view of the fact that the arrears of salary for which the petitioner is entitled, has not been paid to him. Learned counsel seeks to explain that the petitioner had continuously worked from March, 2004 to September, 2009 on being engaged by the Respondents-School authorities to work as the in-charge Headmaster of the School and the arrears of salary for this period, has not been paid to the petitioner.;