Ashok Kumar Mishra vs The State Of Jharkhand Through The ...
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Jharkhand High Court

Ashok Kumar Mishra vs The State Of Jharkhand Through The ... on 1 May, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                        2025:JHHC:13207-DB




                           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (S) No. 5647 of 2016
                      Ashok Kumar Mishra, son of Late Yadunandan Mishra, resident of
                      Mishra Bhawan, Red Cross Road, P.O., P.S. & District-Bhagalpur
                      (Bihar)                                         ...    Petitioner
                                              Versus
                      1. The State of Jharkhand through the Secretary/ Principal Secretary,
                         Department of Personnel, Administrative Reforms and Rajbhasha,
                         Government of Jharkhand, having office at Project Building, P.O. &
                         P.S.- Dhurwa, Town and District- Ranchi
                      2. The Secretary/Principal Secretary, Department of Law and Justice,
                         Government of Jharkhand, having office at Project Building,
                         Dhurwa, P.O. & P.S.- Dhurwa, Town and District- Ranchi.
                      3. Hon'ble High Court of Jharkhand at Ranchi through its Registrar
                         General, having office at Doranda, P.O. & P.S.- Doranda, Town
                         and District- Ranchi                         ...    Respondents
                                              ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Santosh Kumar Soni, Advocate For the Respondents: Mr. Amit Kumar, S.C.(Mines)-II

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11/Dated: 01.05.2025

1. The issue raised in this writ petition concerns grant of

encashment of Earned Leave benefit to the petitioner herein, who has

been dismissed from service.

2. The issue was referred to a Larger Bench and on 18.03.2025

the Larger Bench has given its opinion that a person dismissed from

service is not entitled to Leave Encashment benefit.

3. In view of the said judgment, the writ petition is dismissed. No

costs.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Manoj/Pramanik/Cp.2