Himachal Pradesh High Court
Yudhbir Singh Rana vs Chaudhary Sarwan Kumar Himachal ... on 20 February, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 1310/2015
Decided on 20.2.2015
Yudhbir Singh Rana ................Petitioner
.
Versus
Chaudhary Sarwan Kumar Himachal Pradesh Krishi
Vishvavidyalaya (CSKHPKVV) and another ..........Respondents
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge
Whether approved for reporting?1
For the Petitioner : Mr. Radhey Shyam Gautam, Advocate.
For the Respondents : Mr. Manohar Lal Sharma, Advocate vice
Mr. L.N. Sharma, Advocate, for respondent
No. 1.
Mr. M.A. Khan, Additional Advocate
r General with Mr. N.K. Sharma, Deputy
Advocate General, for the respondent-
State.
Rajiv Sharma, Judge (Oral):
Petitioner has retired while working as Superintendent from the respondent-University on 30.6.2014. The petitioner, though, has been paid retiral benefits, however, leave encashment for a period of 300 days has not been paid.
2. Accordingly, the present petition is disposed of with a direction to the respondents to release payment of leave encashment to the petitioner within a period of eight weeks from today.
Pending applications, if any, are also disposed of.
(Rajiv Sharma) Vacation Judge February 20, 2015 (vikrant) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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