Patna High Court
Purnendu Shekhar Sinha vs The Union Of India And Ors on 26 February, 2024
Bench: Chief Justice, Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12326 of 2017
======================================================
Purnendu Shekhar Sinha son of Late Ram Swaroop Singh, Resident of
Burmah Shell Lane, Mithapur, P.S.- Jakkanpur, District- Patna.
... ... Petitioner/s
Versus
1. The Union Of India through the Secretary, Department of Economic Affairs,
Ministry of Finance, Government of India, North Block, New Delhi.
2. The Secretary, Department of Revenue, Ministry of Finance, Government of
India, North Block, New Delhi
3. The Chairman, Central Board of Direct Taxes, North Block, New Delhi
(under Ministry of Finance, Government of India).
4. The Chief General Manager, State Bank of India, Local Head Office, West
Gandhi Maidan, Patna.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Kundan Kumar Sinha, Advocate
Mr. Bipin Krishna Singh, Advocate
For the Respondent/s : Dr. K.N. Singh, Senior Advocate & ASG
Ms. Archana Sinha, Advocate
For SBI : Mr. Rakesh Kumar Singh, Advocate
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJIV ROY
C.A.V. JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAJIV ROY)
Date : 26-02-2024
The writ petition has been preferred:
for issuance of writ of mandamus and other
appropriate writ(s), order(s) or direction(s)
declaring that part of the Section 10(10AA) of
the Income Tax Act, 1961 (henceforth for short
'the Act') by operation of which a cap has been
Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024
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placed on exemption from income tax from the
leave encashment amount at the time of
retirement of the employees other than
government employees, particularly as such
cap has not been placed on the amount
receivable as leave encashment at the time
of retirement in respect of government
employees, as ultra vires to the Constitution
of India and remove the unconstitutional
part by applying the Doctrine of
Severability so that the beneficial portion of
the enactment is saved, the intent of the
Legislature to provide relief to the retirees
in their twilight days is not frustrated and
the enactment after severance does not
suffer from unconstitutionality as prayed
for by the petitioner.
2. The facts leading to the writ petition are as follows:
3. The petitioner joined the State Bank of India
(henceforth for short 'the S.B.I.') in the year 1981 and after
putting in more than 36 years of service retired on 31.08.2017.
4. According to the writ petition filed prior to his
retirement, he made a case that once retired, he was entitled to
Rs. 6,70,000/- but after deduction of income tax he will be
getting only a sum of Rs. 4,70,000/- approximately as rest of the
amount will be liable to tax. However, had he been in the State
or Central Government Services, no deduction on account of
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income tax would have been made from the leave salary payable
to the petitioner at the time of his retirement and he would have
been entitled to receive the entire sum.
5. According to him, it is only because of the
operation of Section 10(10AA) of the Income Tax Act, 1961
(henceforth for short 'the Act') which discriminates between the
similarly placed group of employees that he would lose so much
money. Section 10 (10AA) of 'the Act' read as follows:
CHAPTER III
INCOMES WHICH DO NOT FORM PART OF
TOTAL INCOME:
Incomes not included in total income
10. In computing the total income of a
previous year of any person, any
income falling within any of the
following clauses shall not be included
(10AA) (i) any payment received by an
employee of the Central Government
or a State Government as the cash
equivalent of the leave salary in
respect of the period of earned leave at
his credit at the time of his retirement
whether on superannuation or
otherwise;
(ii) any payment of the nature referred
to in sub-clause (i) received by an
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employee, other than an employee of
the Central Government or a State
Government, in respect of so much of
the period of earned leave at his credit
at the time of his retirement whether
on superannuation or otherwise as
does not exceed ten months, calculated
on the basis of the average salary
drawn by the employee during the
period of ten months immediately
preceding his retirement whether on
superannuation or otherwise, subject
to such limit as the Central
Government may, by notification in the
Official Gazette, specify in this behalf
having regard to the limit applicable
in this behalf to the employees of that
Government:
Provided that where any such
payments are received by an employee
from more than one employer in the
same previous year. the aggregate
amount exempt from income-tax under
this sub- clause shall not exceed the
limit so specified:
Provided further that where any such
payment or payments was or were
received in any one or more earlier
previous years also and the whole or
any part of the amount of such
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payment or payments was or were not
included in the total income of the
assessee of such previous year or
years, the amount exempt from
income-tax under this sub-clause shall
not exceed the limit so specified, as
reduced by the amount or, as the case
may be, the aggregate amount not
included in the total income of any
such previous year or years.
Explanation for the purposes of sub-
clause (ii),-
the entitlement to earned leave of an
employee shall not exceed thirty days
for every year of actual service
rendered by him as an employee of the
employer from whose service he has
retired;"
6. The contention of the petitioner is that the
impugned section 10(10AA) of 'the Act' does not place any cap
on the period of leave and amount of leave salary which will be
out of income tax net at the time of retirement in the case of
government employees whether they are in Central or State
Services, whereas in the case of employees of other
establishments, the period of leave is capped at 10 months and
the maximum amount exempted from income tax is subject to
such limit as the Central Government may notify in the Official
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Gazette the same being in the year 2017 to be Rs.3.00 lakh
which means that any amount which is in excess of Rs.3.00 lakh
will be liable to tax.
7. The further contention is that the leave salary rules
are framed as per different service rules applicable to employees
of different organizations whereas as per the Central Civil
Services (Leave) Rules, 1972 (henceforth for short 'the Rules')
encashment of Earned Leave standing at the credit of a retiring
government employee is admissible on the date of retirement
subject to a maximum of 300 days, i.e. ten months whereas in
the case of personnel retiring from bank services, the leave
encashment is admissible subject to a maximum of 240 days
only. Learned counsel submits that the petitioner is not
concerned with the period specified in 'the Act' but the cap on
maximum amount exempted from tax which adversely affects
his interests which led him to file the present writ application.
8. Learned counsel submits that in the Income Tax
which is a personal tax, the distinction made between
government employees and non-government employees is not a
valid classification to bestow certain benefits to one class while
depriving the others of it.
9. Learned counsel relied on in the case of Union of
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India and Others vs N S Rathnam & Sons reported in (2015)
10 SCC 681. The relevant portion of the order of the Hon'ble
Apex Court held in para 12 read as follows:
When the exemption is granted to a
particular class of persons, then the benefit
thereof is to be extended to all similarly
situated person. The Notification has to
apply to the entire class and the
Government cannot create sub-
classification thereby excluding one sub-
category, even when both the sub-
categories are of same genus. If that is
done, it would be considered as violating
the equality clause enshrined in Article 14
of the Constitution. Therefore, judicial
review of such Notifications is permissible
in order to undertake the scrutiny as to
whether the Notification results in invidious
discrimination between two persons though
they belong to the same class."
10. Learned counsel submits that the Hon'ble Apex
Court further held that:
"In Aashirwad Films v. Union of India and
Others [(2007) 6 SCC 624] this aspect has
been articulated in the following manner.
(SCC PP. 628-29 paras 9-12)
'9. The State undoubtedly enjoys greater
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latitude in the matter of a taxing statute. It
may impose a tax on a class of people,
whereas it may not do so in respect of the
other class.
10. A taxing statute, however, as is well
known, is not beyond the pale of challenge
under Article 14 of the Constitution of India.
11. In Chhotabhai Jethabhai Patel & Co. v.
Union of India, AIR 1962 SC 1006 it was
stated: (AIR p. 1021, para 37)
"37. But it does not follow that every other
article of Part III is inapplicable to tax laws.
Leaving aside Article 31(2) that the
provisions of a tax law within legislative
competence could be impugned as offending
Article 14 is exemplified by such decisions
of this Court as Suraj Mall Mohta & Co. v.
A.V. Vishvanatha Sastri (AIR 1954 SC 545:
(1955) 1 SCR 448) and Meenakshi Mills
Ltd. v. A.V. Visvanatha Sastri (AIR 1955 SC
13: (1955) 1 SCR 787). In K.T. Moopil Nair
v. State of Kerala (AIR 1961 SC 552) the
Kerala Land Tax Act was struck down as
unconstitutional as violating the freedom
guaranteed by Article 14. It also goes
without saying that if the imposition of the
tax was discriminatory as contrary to
Article 15, the levy would be invalid."
12. A taxing statute, however, enjoys a
greater latitude. An inference in regard to
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contravention of Article 14 would. however,
ordinarily be drawn if it seeks to impose on
the same class of persons or occupations
similarly situated or an instance of taxation
which leads to inequality. The taxing event
under the Andhra Pradesh State
Entertainment Tax Act is on the
entertainment of a person. Rate of
entertainment tax is determined on the basis
of the amount collected from the visitor of a
cinema theatre in terms of the entry fee
charged from a viewer by the owner thereof.
11. Learned counsel concludes by submitting that in
the given facts and circumstances, the clause of Section 10
(10AA) of 'the Act' that differentiates the tax on the leave
encashment between State and Central Government employees
vis-a-vis others be declared ultra vires.
12. The respondents filed counter-affidavit and
according to them, Section 10(10AA) of 'the Act' governs
exemption from payment of Income tax with respect to the
amounts received towards Leave Salary Encashment at the time
of retirement. There are two sub clauses in clause (10AA) of the
section of 'the Act' which read as follows:-
(a) sub-clause (i) relates to an employee of
the Central Government or a State
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government. It provides complete tax
exemption for any payment received as
leave encashment by such an employee;
(b) sub-clause (ii) relates to an employce
other than the employee of the Central
Government or a State Government. The
persons covered under this category
includes not only the persons employed in
private sector but also employees of PSUs,
Public Universities, Statutory bodies, etc.
which are not part of the Government. For
this category of employees, the tax benefit
on leave encashment that can be availed is
restricted to the limit notified by the Central
Government, irrespective of the quantum of
leave encashment actually received by such
employee. At present the amount specified
as limit is Rs. 25,00,000/ -.
13. The further contention is that by notification no.
S.0.2276(E) dated 24.05.2023, the limit of leave encashment
was raised to Rs. 25,00,000/ w.e.f. 01.04. 2023 in relation to
'other' employees mentioned in clause 10(10AA)(ii) of 'the Act'.
14. Dr. K.N. Singh, learned A.S.G. submits that the
State as well as the Central Government employees form
distinct class and the petitioner, a Bank employee cannot equate
his employment with them. Section 10 (10AA) of 'the Act'
makes reasonable discrimination and it withstood the test before
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the Hon'ble Apex Court.
15. Learned Senior Counsel took this Court to a
decision of Shri Kamal Kumar Kalia & Others vs Union of
India & Others decided by the Delhi High Court in W.P. 11846
of 2019 which held as follows:
"5. So far as the challenge to
provisions of Section 10 (10AA) of the
Act on the ground of discrimination is
concerned, we are of the view that
there is no merit therein. This is for
the reason that employees of the
Central Government and State
Government form a distinct class and
the classification is reasonable having
nexus with the object sought to be
achieved. The Central Government
and State Government employees
enjoy a status and they are governed
by different terms and conditions of
the employment. Reference here may
be made to the decision in Roshan Lai
Tandon v Union of India AIR 1967
SC 1889, wherein it was held by the
Supreme Court that the legal position
of a Government servant is more one
of status than of Contract. The
relevant extract from the said
judgment reads as under:
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"6. We pass on to consider the next
contention of the petitioner that there
was a contractual right as regards the
condition of service applicable to the
petitioner at the time he entered
Grade D and the condition of service
could not be altered to his
disadvantage afterwards by the
notification issued by the Railway
Board. It was said that the order of the
Railway Board dated January 25,
1958, Annexure 'B', laid down that
promotion to Grade 'C' from Grade
'D' was to be based on seniority-cum-
suitability and this condition of
service was contractual and could not
be altered thereafter to the prejudice
of the petitioner. In our opinion, there
is no warrant for this argument. It is
true that the origin of Government
service is contractual. There is an
offer and acceptance in every case.
But once appointed to his post or
office the Government servant
acquires a status and his rights and
obligations are no longer determined
by consent of both parties, but by
statute or statutory rules which may
be framed and altered unilaterally by
the Government. In other words, the
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legal position of a Government
servant is more one of status than of
contract. The hallmark of status is the
attachment to a legal relationship of
rights and duties imposed by the
public law and not by mere agreement
of the parties. The emolument of the
Government servant and his terms of
service are governed by statute or
statutory rules which may be
unilaterally altered by the
Government without the consent of the
employee. It is true that Article 311
imposes constitutional restrictions
upon the power of removal granted to
the President and the Governor under
Article 310. But it is obvious that the
relationship between the Government
and its servant is not like an ordinary
contract of service between a master
and servant. The legal relationship is
something entirely different,
something in the nature of status. It is
much more than a purely contractual
relationship voluntarily entered into
between the parties. The duties of
status are fixed by the law and in the
enforcement of these duties society
has an interest. In the language of
jurisprudence status is a condition of
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membership of a group of which
powers and duties are exclusively
determined by law and not by
agreement between the parties
concerned. The matter is clearly
stated by Salmond and Williams on
Contracts as follows:
So we may find both contractual and
status obligations produced by the
same transaction. The one transaction
may result in the creation not only of
obligations defined by the parties and
so pertaining to the sphere of contract
but also and concurrently of
obligations defined by the law itself,
and so pertaining to the sphere of
status. A contract of service between
employer and employee, while for the
most part pertaining exclusively to the
sphere of contract, pertaining.
also to that of status so far as the law
itself has seen fit to attach to this
relation compulsory incidents, such as
liability to pay compensation for
accidents. The extent to which the law
is content to leave matters within the
domain of contract to be determined
by the exercise of the autonomous
authority of the parties themselves, or
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thinks fit to bring the matter within the
sphere of status by authoritatively
determining for itself the contents of
the relationship, is a matter depending
on considerations of public policy. In
such contracts as those of service the
tendency in modern times is to
withdraw the matter more and more
from the domain of contract into that
of status." (Salmand and Williams on
contracts, Lord Edn. Para (2).
(emphasis added)
Thus the Government employees
enjoy protection and privileges under the
Constitution and other laws, which are not
available to those who are not the employees
of the Central Government and State
Governments.
16. Learned A.S.G. submits that merely because the
Public Sector Undertakings and Nationalized Banks are
considered as State under Article 12 of the Constitution of India
for the purpose of entertainment of proceedings under Article
226 of the Constitution and for enforcement of fundamental
right under the Constitution, it does not follow that the
employees of such Public Sector Undertaking, Nationalised
Banks or other institutions which are classified as 'State' assume
the status of Central Government and State Government
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employees. He submits that it has been held in multiple
decisions that employees of Public Sector Undertakings are not
at par with government servants.
17. Learned Senior Counsel has referred to the case of
Hon'ble Supreme Court in A.K. Bindal & Anr. vs Union of
India reported in (2003) 5 SCC 163 and the relevant portions
of para 17 read as follows:-
The legal position is that identity of the
government company remains distinct from
the Government. The government company
is not identified with the Union but has
been placed under a special system of
control and conferred certain privileges by
virtue of the provisions contained in
Sections 619 and 620 of the Companies Act.
Merely because the entire share holding is
owned by the Central Government will not
make the incorporated company as Central
Government. It is also equally well settled
that the employees of the government
company are not civil servants and so are
not entitled to the protection afforded by
Article 311 of the Constitution (Pyare Lai
Sharma v. Managing Director (1989) 3
SCC 448). Since employees of government
companies are not government servants,
they have absolutely no legal right to claim
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that the Government should pay their
salary or that the additional expenditure
incurred on account of revision of their pay
scale should be met by the Government.
Being employees of the companies it is the
responsibility of the companies to pay them
salary and if the company is sustaining
losses continuously over a period and does
not have the financial capacity to revise or
enhance the pay scale, the petitioners
cannot claim any legal right to ask for a
direction to the Central Government to
meet the additional expenditure which may
be incurred on account of revision of pay
scales. It appears that prior to issuance of
the office memorandum dated 12.4.1993 the
Government had been providing the
necessary funds for the management of
public sector enterprises which had been
incurring losses. After the change in
economic policy introduced in the early
nineties, the Government took a decision
that the public sector undertakings will
have to generate their own resources to
meet the additional expenditure incurred on
account of increase in wages and that the
Government will not provide any funds for
the same. Such of the public sector
enterprises (government companies) which
had become sick and had been referred to
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BIFR, were obviously running on huge
losses and did not have their own resources
to meet the financial liability which would
have been incurred by revision of pay
scales. By the office memorandum dated
19.7.1995the Government merely reiterated its earlier stand and issued a caution that till a decision was taken to revive the undertakings, no revision in pay scale should be allowed. We, therefore, do not find any infirmity, legal or constitutional in the two office memorandums which have been challenged in the writ petitions.
18. Learned Senior Counsel submits that enhancing the exemption limit for leave encashment for other employees has been considered by the Central Government from time to time and effective 01.04.2023, it has now been raised to Rs. 25.00,000/-.
19. As regards the constitutionality of the provisions under section 10 (10AA) vis-à-vis Article 14 of the Constitution of India as raised by the petitioner, learned Senior Counsel cited the decision of a Constitution Bench of the Supreme Court in S.K. Dutta, ITO vs Lawrence Singh Ingty, (1968) 68 ITR 272, wherein it was held thus:
Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024 19/25 "It is not in dispute that taxation laws must also pass the test of Article 14. That has been laid down by this Court in Moopil Nair v. State of Kerala, [1961] 3 S.C.R. 77. But as observed by this Court in East India Tobacco Co. v. State of Andhra Pradesh, [1963] 1 S.C.R. 404, 409, in deciding whether the taxation law is discriminatory or not, it is necessary to bear in mind that the State has a wide discretion in selecting persons or objects it will tax, and that a statute is not open to attack on the ground that it taxes some person or objects and not others, it only when within the range of its selection, the law operates unequally, and that cannot be justified on the basis of any valid classification, that it would be violative of Article 14. It is well settled that a State does not have to tax everything in order to tax something. It is allowed to pick and choose districts, objects, persons, methods and even rates for taxation if it does so reasonably."
20. He also took this Court to the case of State of A.P. v. Nallamilli Ramli Reddi, of the Hon'ble Apex Court reported in (2001) 7 SCC 708, in which the Court held in para 8 that:
what Article 14 of the Constitution prohibits is "class legislation" and not "classification for purpose of legislation". If the legislature Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024 20/25 reasonably classifies persons for legislative purposes so as to bring them under a well- defined class, it is not open to challenge on the ground of denial of equal treatment that the law does not apply to other persons. The test of permissible classification is twofold: (i) that the classification must be founded on intelligible differentia which distinguishes persons grouped together from others who are left out of the group, and (ii) that differentia must have a rational connection with the object sought to be achieved. Article 14 does not insist upon classification, which is scientifically perfect or logically complete. A classification would be justified unless it is patently arbitrary. If there is equality and uniformity in each group, the law will not become discriminatory, though due to some fortuitous circumstance arising out of peculiar situation some included in a class get an advantage over others so long as they are not singled out for special treatment. In substantia, the differentia required is that it must be real and substantial, bearing some just and reasonable relation to the object of the legislation.
21. Learned Senior Counsel concluded by submitting Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024 21/25 that the petitioner has failed to show how Section 10 (10AA) of 'the Act' is arbitrary and as such the writ petition deserves dismissal.
22. The counter-affidavit of the State Bank of India states that the Income Tax Act is a Central legislation and Central Government has the power to enact a law within the periphery of the constitution which can be implemented in its letter and spirit, unless it is declared ultra vires by the competent court.
23. We have gone through the materials on record as well as the submissions put forward by the respective counsels. The sum and substance of the case of the petitioner is that the employees of the Bank as also the Public Sector Undertakings cannot be treated differently holding the equality clause of Article 14 of the Constitution of India. The said contention is unfounded and fit to be rejected as two different set of employees who are not situated equally and form a class different cannot be equated under Article 14 of the Constitution of India. The distinction made between the Central and State Government employees vis-a-vis others is/are definitely a reasonable classification which having been found to be proper in various cases decided by Hon'ble the Apex Court. Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024 22/25
24. Though we accept that a taxation law cannot claim immunity from the equality clause that finds enshrined in Article 14 of the Constitution of India and it has to pass the test, this Court is also conscious of the fact that considering the intrinsic complexity of fiscal adjustments of diverse elements, the State has wide discretion in the matter of classification for the taxation purposes.
25. The legislature must have the freedom to select and classify persons, properties and income which it would tax and/or not tax. Thus, the differentiation made by the State between the employees of the Central and State Governments on the one hand and the other employees on the other in Section 10 (10 AA) of 'the Act' in our view is neither discriminating nor violative of the Article 14 of the Constitution of India.
26. Even in the case of Union of India and others (supra) cited by the learned counsel for the petitioner do not come to his rescue as in the said case too, Hon'ble Apex Court held that the State undoubtedly enjoys greater latitude in the matter of taxing statute. It may impose a tax on a class of people whereas it may not do so in respect of the other class.
27. On the other hand, in Kamal Kumar Kalia and others (supra) which was specially dealing with Section 10 Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024 23/25 (10AA) of 'the Act' took note of an order of the Hon'ble Apex Court in Roshan Lal Tandon Vs. Union of India reported in AIR 1967 SC 1889 and held that there is no merit in the contention put forward that the employees of Public Sector Undertakings and Nationalized Banks are at par with the Central and State Government employees as they are also rendering services for the Government. The employees of Government Companies cannot claim the same legal rights as Government employees.
28. We are guided by the decision of the Hon'ble Apex Court in A.K. Bindal & Anr. (supra) wherein it was held that identity of government company remains distinct from the government. It is not identified with the Union but has been placed under a special system of Centre and conferred certain privileges. It further held that since the employees of government companies are not government servants, they have absolutely no right to claim parity.
29. This Court also takes note of the case of S.K. Dutta, ITO (supra) in which the Hon'ble Supreme Court held that State has wide discretion in selecting persons or objects it will tax and that a statute is not open to attack on the ground that it taxes some persons or objects and not others. Hon'ble Apex Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024 24/25 Court further held that the State is allowed to prefer and choose districts, objects, persons, methods and even rates of taxation if it does so reasonably.
30. Again in the case of Government of Andhra Pradesh (supra), the Hon'ble Apex Court observed that if there is equality and uniformity in each group, the law will not become discriminatory, though due to some fortuitous circumstance arising out of peculiar situation, some included in a class get an advantage over others so long as they are not singled out for special treatment.
31. We are thus of the view that classification made in the Section 10 (10AA) of 'the Act' has withstood the judicial scrutiny again and again and there is no need to give a re-look to it. The petitioner, a retired employee of the State Bank of India cannot claim parity with the employees of the Central and State Government and in that background, the deductions so made cannot be interfered with.
32. We have taken note of the fact that subsequently the amount/limit of leave encashment has been raised to Rs. 25,00,000/- effective 01.04.2023. We must record that it has been a belated exercise as the last revision took place in the year 2002. However, this does not benefit the petitioner as he has Patna High Court CWJC No.12326 of 2017 dt. 26-02-2024 25/25 already retired in the year 2017.
33. The writ petition is dismissed.
(K. Vinod Chandran, CJ) ( Rajiv Roy, J) Adnan/-
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