Shashikala Shashkant Patil And ... vs State Consumer Dispute Redressal ...
2023 Latest Caselaw 1714 Bom

                                                                  30.1438.23-wp.docx


BASAVRAJ                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GURAPPA                                 CIVIL APPELLATE JURISDICTION
PATIL
                                       WRIT PETITION NO. 1438 OF 2023
Digitally signed by
BASAVRAJ GURAPPA
PATIL
Date: 2023.02.21
                      Shashikala Shashikant Patil & Anr.           ..... Petitioners
11:42:15 +0530
                             Vs.

                      State Consumer Dispute Redressal
                      Commission & Ors.                            ..... Respondents


                      Mr.Ajit J. Kenjale for the Petitioners

                      Ms.R.A.Salunkhe, A.G.P. for the State


                                             CORAM:      S.V.GANGAPURWALA, ACJ &
                                                         SANDEEP V. MARNE, J.

                                             DATED :     FEBRUARY 20, 2023

                      P.C.

1. The Petitioners had worked as Presidents of the District

Consumer Redressal Form. The Petitioners have completed the

tenure. The Petitioners seek benefit of leave encashment.

2. It is submitted that even calculations were made of the

unutilized earned leave. However, the payment of the same is not

made.

3. We have heard the learned Counsel for the Petitioner and the

learned AGP. It is not disputed that the present Petitioners are

similarly situated Petitioners in Writ Petition No.9868 of 2014

decided under the judgment and order dated 11 th September 2015

Basavraj 1/2 30.1438.23-wp.docx

and the Petitioners in Writ Petition (St) No.27125 of 2016 decided on

21.04.2017.

4. In view of that and for the reasons stated in the aforesaid

judgments, we follow the same course and pass the following order:

a. The Petitioners would be entitled for the benefit of leave

encashment of earned leave.

b. The State Government shall release the benefit of leave

encahsment to the Petitioners within a period of four months

from today.

c. On failure to release the amounts within a period of four

months from today, the same will carry interest @ 6% from the

date of filing of this petition till the payment of requisite

amount.

d. With these observations and directions, the Writ Petition

is disposed of.

(SANDEEP V. MARNE, J) (ACTING CHIEF JUSTICE)

Basavraj 2/2