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Judgment
The Hon''ble Single Judge, by order dated August 3, 2017, passed an interim order, inter alia, directing the maintenance of status quo considering the fact that the writ petitioner continued to work for the respondent No.2.
Admittedly, the writ petitioner is working with the respondent No.2, but, unfortunately, his salaries have not been released.
An application was filed seeking for a direction for release of salaries from May 2017.
Mr.T.P.Rajendra Kumar Sungay, learned advocate appearing for the appellant, submits that as the State Government did not release the fund, the salary could not paid to the writ petitioner.
The Hon''ble Single Judge was right in holding that the matter has to be decided between the University and the Government.
A person, who is discharging his function must get his salary regularly.
We are at one with the Hon''ble Single Judge that the salary must be paid to the writ petitioner regularly. We do not find any merit in the writ appeal.
The writ appeal stands dismissed.
In view of the dismissal of the writ appeal, the pending interlocutory applications do not survive for consideration and is, accordingly, dismissed.
We make no order as to costs.