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Punjab-Haryana High Court

Ex. Sub Inspector Mahender Singh vs State Of Haryana And Others on 18 February, 2013

Author: Rakesh Kumar Jain

Bench: A.K. Sikri, Rakesh Kumar Jain

LPA No.1745 of 2012                           -1-




    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                               *****
                               LPA No.1745 of 2012 (O&M)
                              Date of Decision: 18.02.2013
                               *****
Ex. Sub Inspector Mahender Singh
                                             . . . .Appellant
                          Versus

State of Haryana and others
                                                    . . . . Respondents
                                   *****

CORAM:      HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
            HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
                                 *****
Present:    Mr.Sat Narain Yadav, Advocate,
            for the Appellant.

                                   *****
RAKESH KUMAR JAIN, J.

The grievance of the appellant is that though there are 726 days earned leave to his credit but as per instructions dated 12.8.1998 he would be entitled to encash only 300 days earned leave. His main contention is that the Punjab Police Rules, 1934 (for short 'the Rules'), as applicable to the State of Haryana do not specify the days for which earned leave can be encashed.

We have heard learned counsel for the appellant in this regard and have perused the instructions dated 12.8.1998, wherein the State of Haryana has decided to raise the maximum limit of leave encashment from 240 days to 300 days to the following categories w.e.f 1.7.1997:

"(i) Retirement on attaining the age of superannuation.
 LPA No.1745 of 2012                                 -2-




               (ii)    Cases where the service of a

                       Government       servant           has        been

extended in the interest of public service, beyond the date of retirement on superannuation;
(iii) Voluntary/pre-mature retirement;
               (iv)    Where      the        services           of      a

                       Government              servant                 are

                       terminated       by         notice     or       by

payment of pay & allowances in lieu of notice, or otherwise in accordance with the terms and conditions of his appointment;
(v) In the case of termination of re-employment after retirement;
               (vi)    In   the   case        of     death        of    a

                       Government        servant            while       in

                       service    to    the        family     of       the

                       deceased;

(vii) In the case of leave preparatory to retirement;

               (viii) In    the case of transfer of                     a

                       Government         servant            to        an

                       industrial establishment;

               (ix)    On absorption of a Government

                       servant    in    the        Central        Public
 LPA No.1745 of 2012                                 -3-




                       Sector       Undertaking/autonomous

                       body        wholly      or     substantially

                       owned        or   controlled           by        the

                       Central/State Government.

                 (x)   A     Government             servant         who

resigns or quits service shall be entitled to cash equivalent in respect of earned leave at credit on the date of cessation of service, to the extent of half of such leave at his credit, subject to a maximum of 150 days."

The learned Single Judge while dismissing the writ petition has rightly observed that even if there is no provision for leave encashment of un-utilized earned leave in the Rules, the benefit, if any, would only flow from the instructions as it is a concession which depends upon the policy of the Government. The reasoning adopted by learned Single Judge is without any blemish. Hence, the present appeal is hereby dismissed being denuded of merit.





     (A.K. SIKRI)                           (RAKESH KUMAR JAIN)
    CHIEF JUSTICE                                JUDGE

FEBRUARY 18, 2013
Vivek