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Judgment
The limited grievance which the petitioner has raised in the present Writ Petition is that after his retirement with effect from 28/02/1998, he was
paid the benefit of leave encashment of only 79 days whereas he was entitled for 175 days.
The counsel for the petitioner submits that, he had sufficient leave in his credit which was encashable which the respondents have not properly
considered. He further submits that, this is the second round of litigation. In an earlier round of litigation also, the matter was disposed off on
03/07/2008 in WPS No.2344/2008 and the order Annexure-P/5 dated 29/01/2009 has been passed subsequent to the earlier Writ Petition disposed off.
He further submits that the college where the petitioner was discharging his duties at the time of retirement has also forwarded a letter on 04/05/2010
showing that the petitioner infact was entitled for 175 days of leave encashment.
Given the aforesaid factual matrix of the case, the only dispute which seems to be is whether the petitioner on the date of retirement had 175 days
of leave encashable in his credit?
This aspect is one which could be verified only by the authorities concerned and it cannot be looked into by this Court in exercise of its writÂ
jurisdiction.
Given the aforesaid facts and circumstances though after the disposal of an earlier round of litigation the respondents have granted the petitioner 79
days of leave encashment, but how the respondents have reached to the conclusion that he was entitled for only 79 days is not reflected, neither is
there any details in respect of leave in his credit discussed in the said order.
Thus, this Court is of the opinion that let the respondent No.2 in consultation with the respondent No.4 verify the leave account of the petitioner as it
stood on 28/02/1998 and pass an speaking order in respect of the entitlement of leave encashment to the petitioner as to whether he would be entitled
for 175 days of leave encashment or only 79 days as has been granted to the petitioner. The respondents shall also keep in view the recommendation
made by the respondent No.4 on 04/05/2000 in this regard.
Let this exercise be done within a period of 4 months from the date the certified copy of this order is made available to the respondents.
The Writ Petition accordingly stands disposed off.