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Judgment
11 paragraphs · 177 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Petitioner was a class IV employee in Uttarakhand Pey Jal Sansadhan Vikas Evam Nirman Nigam, who retired from service on 30.06.2019. The relief sought in the writ petition is as follows:-
“i) To issue a writ order or direction in the nature of Mandamus commanding the Respondents to forthwith release the outstanding retiral benefits to the petitioner, details whereof is given herein below:-
A. Leave Encashment (300 days)
= Rs. 3,62,970/- (approx.)
(sanctioned but not paid)
Total Amount
= Rs. 3,62,970/- (Approx)
Mr. Bhupendra Singh Bisht, learned counsel appearing for respondent no. 2 while admits the liability to pay the amount of leave encashment to petitioner, however, submits that due to financial constraints, the amount due to the petitioner could not be released. He assures the Court that the amount due to the petitioner shall be paid to him, within three months.
Accordingly, writ petition is disposed of by taking the statement made by learned counsel appearing for respondent no. 2 on record.