Maley Gangadharam vs The State Of Andhra Pradesh
2022 Latest Caselaw 5617 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO: W.P. No.26750 of 2022

                                PROCEEDING SHEET

SL.     DATE                             ORDER                                            OFFICE
NO.                                                                                        NOTE

 1    24.08.2022   Dr. KMR, J
                                         W.P.No.26750 of 2022

                          Notice before admission.

                          Learned Government Pleader for Services-I takes notice on
                   behalf of the respondents.

Heard both sides.

Learned counsel for the petitioner has relied upon a judgment of a Division Bench of this Court dated 16.02.2022 passed in W.A.No.196 of 2022, and submits that, to that extent, to consider the case of the petitioner in this writ petition.

In view of the above, the respondents are directed to release the Leave Encashment benefits to the petitioner as per his entitlement, within a period of four (04) weeks from the date of receipt of a copy of this order.

For filing counter, post the matter on 21.10.2022.

___________ Dr. KMR,J

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