AI Structured Summary
Not yet generated for this judgment
Judgment
Kurian Joseph, C.J.—The Writ Petition has been filed with the following prayer:
i) That a writ of mandamus may be issued and the Respondents may kindly be directed to pay the salary to the Petitioner for the vacation period, he has worked with the Respondents on contract basis. The arrears of salary may be paid to the Petitioner alongwith interest.
The Petitioner may move the first Respondent, in which case, the first Respondent will be in a position to take appropriate action in accordance with law. Therefore, this Writ Petition is disposed of as follows:
In the event of Petitioner filing appropriate representation before the first Respondent within a period of two weeks from today along with a copy of the Writ Petition, the matter be duly considered by the first Respondent and eligible benefits, if any, flowing out of such consideration shall be disbursed to the Petitioner within another two months.
Dasti copy.