NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10617 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 20272/2017]

S.V. SEETHA DEVI APPELLANT(S)                                 VERSUS

STATE OF KERALA & ORS.                   RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. In the nature of order we propose to pass in this appeal,  it  is  not  necessary  to  issue  notice  to  the respondents. 3. Though  we  are  not  inclined  to  interfere  with  the impugned order, as far as the relief regarding salary for the period the appellant has worked is concerned, we are of the view that it would be just proper and equitable to pay the salary to the appellant. 4. Therefore,  the  judgment  under  challenge  will  stand modified  to  the  extent  that  the  appellant  shall  be entitled to the salary for the period she has actually worked, pursuant to the interim orders passed by the High Court.  In case, the salary for the said period has not already been paid, the same shall be paid within a period of three months from the date of production of a copy of this order. 5. The appeal is, accordingly, disposed of.

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6. Pending  applications,  if  any,  shall  stand disposed of. 7. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; AUGUST 18, 2017.

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