TARUNKUMAR Vs. SECRETARY

JUDGEMENT

(1.) In the light of the order dtd. 10/7/2015 passed by the coordinate Bench of this Court in W.P. No.21216/2014, the petitioner submitted a representation with the respondents No.1 to 3 to consider the service rendered by him in an unaided post as Assistant Teacher in English in Janata Shikshana Prasaraka Sangh, Munavalli, should be taken into consideration for the purpose of reckoning of leave pension and other benefits. The grievance of the petitioner is that the said representation has not been considered.

(2.) The learned High Court Government Pleader appearing for the State submits that the order passed by the coordinate Bench of this Court in WP No.21216/2014 and other connected matters is challenged before the Division Bench of this Court in WA No.2476/2015 and the same is pending consideration.

(3.) The learned counsel appearing for the petitioner submits that in WA No.2476/2015 and other connected matters on the statement made by the learned Advocate General that the State shall go on paying the current emoluments in terms of refixation, subject, however, to the result of the writ appeal, this Court has restrained the respondents herein from initiating any recovery proceedings for recovery of arrears of pay.