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Judgment
Biraja Prasanna Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
Heard learned counsel appearing for the Parties.
The Petitioner has filed the present Writ Petition inter alia with the following prayer: -
“i) The Hon’ble Court be pleased to admit & allow the writ petition.
ii) The Hon’ble Court be pleased to allow this writ petition by further directing the Opp.Parties to sanction & disburse the unutilized leave salary amounts as due & admissible in favour of the petitioner keeping in view of the order at Annexure-9 & 10 so also the decision of their lordships of Hon’ble Apex Court in the case of “State of Jharkhand & Others-Vs- Jitendera Ku. Srivastav & another reported in (2013) 12 SCC-210” within a time bound period for the interest of justice”.
However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No.3 by enclosing all the relevant documents and citations in support of his claim, if any, within a period three (3) weeks hence.
It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.1 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. The order so passed by the Opp. Party No.1 be communicated to the petitioner.
With the aforesaid observation and direction, the Writ Petition is disposed of.
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