Allahabad High Court
Pradip Kumar Das vs Union Of India Thru. Secy. And Chairman ... on 30 September, 2022
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- WRIT - A No. - 6714 of 2022 Petitioner :- Pradip Kumar Das Respondent :- Union Of India Thru. Secy. And Chairman Deptt Of Telecommunication Ministry New Delhi And 2 Others Counsel for Petitioner :- Prem Shanker Counsel for Respondent :- A.S.G.I.,Krishna Chandra Srivastava Hon'ble Abdul Moin,J.
Heard Shri Prem Shanker, learned Counsel for the petitioner, Shri Anand Dwivedi, learned Counsel for Union of India and Shri Pankaj Singh Yadav, holding brief of Shri Krishna Chandra Srivastava, learned counsel for the respondent no.3.
Learned counsel for the petitioner submits that privilege leave encashment has not been paid though the petitioner has retired way back on 31.01.2018.
Nevertheless, considering the nature of grievance, the petition is disposed of with the direction to the respondent no.3 to look into the matter, verify the facts and take a decision as regards payment of privilege leave encashment to the petitioner within two months from the date a copy of this order is submitted. Needless to say that if any interest is payable on the said amount, the same shall also be paid as per rules.
Order Date :- 30.9.2022 Pachhere/-