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Sri. S. Marigowda And Ors v. The Commissioner Of Collegiate Education Palace Road And Ors

Sri. S. Marigowda And Ors v. The Commissioner Of Collegiate Education Palace Road And Ors

(High Court Of Karnataka)

WRIT PETITION NO. 13385 OF 2023 (S-RES) | 08-12-2023

N S SANJAY GOWDA, J.

1. The prayer in this Writ Petition is to issue a direction to respondent No.1 to take corrective and effective steps for releasing the UGC arrears to the petitioners as approved by respondent No.2 and also consequentially, pay them the arrears.

2. The statement of objections is filed by the State, in which it is stated as follows-

3. According to the petitioner, at page 116 of Annexure-R21, the re-calculation indicates that petitioners No.2 to 6 are entitled to certain sums, though in the objections it is stated that only petitioners No.2, 4 and 6 would be entitled to arrears.

4. In my view, in light of this submission, it would be appropriate to direct the respondents to pay the arrears as indicated by them at page 116 of Annexure-R21 to those petitioners who are eligible, within a period of two months from the date of receipt of a copy of this order.

5. Learned counsel for the petitioner submits that petitioner No.1 may be permitted to make a representation and re-state his claim.

6. The petitioner No.1 is granted permission to submit a representation and stake a fresh claim in the matter.

7. Writ Petition is, accordingly, disposed of.

Advocate List

  • SRI. PADMANABHA R

  • SMT. PRATHIBHA.R.K. AGA

Bench
  • HON'LE MR. JUSTICE N S SANJAY GOWDA
Eq Citations
  • 2023/KHC/44705
  • LQ/KarHC/2023/3610
Head Note

UGC arrears — Payment — Petitioners entitled to arrears as indicated at page 116 of Annexure-R21 — Direction issued to respondents to pay the arrears to eligible petitioners within 2 months — Petitioner No.1 granted permission to submit a representation and stake a fresh claim in the matter.