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Judgment
6 paragraphs · 142 wordsHeard the learned counsel appearing for the parties.
Leave granted.
Since the appellants have served as per the interim order, obviously they have to be paid the salary for the period they have rendered their services. Non-payment of salary to them for the period they have served under the interim order or otherwise would tantamount to taking begar from them, which is prohibited under Article 23 of the Constitution of India.
Therefore, we direct that the appellants shall be entitled to salary for the period they have rendered their services. The salary, if not paid, shall be paid to the appellants within four weeks from today.
It is made clear that if the appellants have been paid the salary for the aforesaid period, the same shall not be recovered from them.
In view of the aforesaid directions, the appeal is disposed of.