AI Structured Summary
Not yet generated for this judgment
Judgment
Ahanthem Bimol Singh, J
Heard Mr.Th. Mahira, learned counsel appearing for the petitioner and Mr. Y. Ashang, learned GA for the respondents.
The present writ petition had been filed with a prayer for directing the respondents to pay to the petitioner her entitled Leave Salary/Leave Encashment benefit amounting to Rs. 5,35,600/- (Rupees five lakhs thirty-five thousand and six hundred). During the pendency of the present writ petition, the respondents have submitted that the process for payment of the said Leave Encashment of the petitioner is under process and the matter will be finalized soon.
In view of the submission made above, this Court is of the considered view that the present writ petition can be disposed of by directing the respondents to expedite the payment of the Leave Salary/Leave Encashment benefit due payable to the petitioner as expeditiously as possible preferably within a period of 3(three) months from the date of receipt of a copy of this order.
Ordered accordingly.
The present writ petition is disposed of.