Bombay High Court
Vinayak Anandrao Patil And Another vs The Chairmen Maharashtra Gramin Bank ... on 6 June, 2019
Author: Mangesh S. Patil
Bench: S.V. Gangapurwala, Mangesh S. Patil
1 958-wp.5870-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
958 WRIT PETITION NO.5870 OF 2019
VINAYAK ANANDRAO PATIL AND ANOTHER
VERSUS
THE CHAIRMEN MAHARASHTRA GRAMIN BANK AND
ANOTHER
...
Mr. S.K.Adkine, Advocate for Petitioners.
...
CORAM : S.V. GANGAPURWALA AND
MANGESH S. PATIL, JJ.
DATE : 6th June, 2019
PER COURT :-
1. The petitioners have resigned from service. It is not
the case of retirement on superannuation. The petitioners
seek benefit of leave encashment. The petitioners are not in a position to show any rule, by virtue of which, upon resignation, the petitioners can take benefit of leave encashment.
2. Mr. Adkane, the learned counsel seeks time.
3. At his request, stand over to 08.08.2019.
4. The petitioners will also have to explain about the delay and latches.
(MANGESH S. PATIL, J.) (S.V. GANGAPURWALA, J.) ...
vmk/-
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