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Judgment
Golmei Gaiphulshillu, J
Mr. HS Paonam, learned senior counsel assisted by Mr. A. Arunkumar, learned counsel appears for the applicants and Mr. S. Vijayanand, learned senior PCCG appears for the respondents.
The present application has been filed with the following prayer :
“(i) Direct the respondents to release salary of the applicants by staying/suspending the operation of the impugned order dated 22.05.2024 pending disposal of the present case as an interim measure.
(ii) Pass such direction(s) or order(s) as this Hon’ble Court deems fit and proper for securing the ends of justice.”
It is an admitted position of fact that the salaries of the respondents were held up due to pendency of the writ petition being W.P.(C) No. 618 of 2024 before this Court.
It is also an admitted position of fact that the applicants were attending office without any break. In this situation, withholding of the salary of the employees is utter violation of the rights of the applicants.
In the facts and circumstances of the case, at the interim, the respondents are directed to release the salary of the applicants from May, 2024 till date. However, the respondents are given liberty to take steps as per the outcome of the writ petition pending before this Court.
This interim order should not effect the merit of the case.
With the above direction, the present application is allowed and disposed of.