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It has been held by the Karnataka High Court that the chairman of Karnataka State Administrative Tribunal is not entitled to the salary equivalent to that of the Chief Justice of the High Court.
KSAT Chairman had approached the High Court contending that he is not only discharging judicial duties but also carries on administrative duties relating to the entire administration of KSAT, hence his powers are identical to that of the Chief Justice even though there is more work in the KSAT than CAT, since number of cases filed, are far higher than that filed in CAT, the CAT Chairman is getting salary equivalent to that of Chief Justice of High Court.
However, after deliberation the Court held that,KSAT Chairman is not entitled to any higher salary than what is provided in the Administrative Tribunals Act, 1988.
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