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Judgment
B.V. Nagarathna, J
We have heard Smt.G.Selvarani, learned counsel for the appellant and Sri.Pavana Chandra Shetty, learned counsel for respondent No.1 and
learned Additional Government Advocate for respondent Nos.2 to 5.
Learned counsel for the appellant submitted that the appellant is only seeking some more time to pay the arrears of salary due to respondent No.1
pursuant to the order of the learned Single Judge.
Learned counsel for respondent No.1 objected to any further time being granted and submitted that there is no merit in the appeal and the appeal
may be dismissed. Learned AGA also echoed the said submission.
In the circumstances, we dismiss this appeal on merits and by granting time upto 15.4.2021 to pay the balance amount due to respondent No.1. It is
made clear that, if the balance amount is not paid to respondent No.1 on or before 15.4.2021, this Court would take a serious view of the matter.
Liberty is also reserved to respondent No.1 to initiate contempt proceedings against the appellant herein.
The appeal is accordingly dismissed but by extending the time period to pay the balance amount by the appellant to respondent No.1.