Arvind Kumar Yadav vs State Of Haryana And Others
2023 Latest Caselaw 21664 P&H

Punjab-Haryana High Court

Arvind Kumar Yadav vs State Of Haryana And Others on 12 December, 2023

                                                                                      2023:PHHC:158549




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 111
                                                   Civil Writ Petition No.16515 of 2022 (O & M)
                                                            Date of Decision: December 12, 2023


                       Arvind Kumar Yadav
                                                                                ..... PETITIONER(S)
                                                         VERSUS
                       State of Haryana & others
                                                                              ..... RESPONDENT(S)

                                                            ...

                       CORAM:          HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                                            ...

                       PRESENT: - Mr. Vijay Pal, Advocate, for the petitioner.

                                       Mr. Sanjeev Kaushik, Additional Advocate General,
                                       Haryana.

                                                           . . .


                        Tribhuvan Dahiya, J (Oral)

CM No.20357-CWP of 2023

Application is allowed.

The main petition is taken up for final disposal today.

Main Case

The petition has been filed inter alia seeking a writ of

certiorari quashing the order dated 15.04.2022, Annexure P-11, whereby the

petitioner's claim for grant of Leave Encashment has been rejected.

2. Learned counsel for the petitioner submits that at this stage,

petitioner will be satisfied in case his claim is decided by the respondents in

terms of judgment dated 08.05.2015, Annexure A-2, rendered by this Court

in CWP No.16716 of 2010.

2023:PHHC:158549

3. Learned State counsel, appearing on advance notice,

contends that appropriate decision on the petitioner's claim, in terms of the

aforesaid judgment, will be taken within a period of two months.

4. In view of the statement made by learned State counsel, the

petition stands disposed of.

(Tribhuvan Dahiya) Judge December 12, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No