L. Lalu vs State Of Telangana
2026 Latest Caselaw 585 Tel

Telangana High Court

L. Lalu vs State Of Telangana on 9 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

             THE HON'BLE SRI JUSTICE K.SARATH
                 WRIT PETITION No.10692 of 2026
                      THE 09TH DAY OF APRIL 2026

Between:
L.Lalu.
                                                         ...Petitioner
                                AND
State of Telangana, Rep. by its Principal Secretary,
Department of Prohibition and Excise and others.
                                                       ...Respondents
ORDER:

Heard Sri Dr. Kadiri krishnaiah, learned Counsel for the

petitioner, learned Assistant Government Pleader for Services-I

appearing for the respondents and perused the material on record.

With their consent, this Writ Petition is disposed of at the stage of

admission itself.

2. Learned counsel for the petitioner submits that this Writ

Petition is filed seeking to declare the action of the respondents in

not sanctioning the encashment of Earned Leave of the petitioner

in terms of the proceedings issued by the respondent No.3 vide

Cr.No.B1/447/2017 dated 15.05.2025, as illegal and arbitrary.

The petitioner is entitled to encashment of Earned Leave benefit

under Rule 8 of the Telangana Leave Rules, 1933, read with

G.O.M.s.No.232, Finance (FR.I) Department, dated 16.09.2005,

which is not a pensionary benefit. In view of the same, learned

counsel requested this Court to allow the Writ Petition by directing

the respondent authorities to sanction the encashment of Earned

Leave of the petitioner.

3. On the other hand, learned Assistant Government Pleader

for Services-I appearing for the respondents submits that the

respondent authorities will take appropriate steps in terms of the

proceedings issued by the respondent No.3-Deputy Commissioner

of Prohibition and Excise vide Cr.No.B1/447/2017 dated

15.05.2025, in due course and in view of the same, requested this

Court to pass appropriate orders.

4. In view of the submissions made by both sides, this Writ

Petition is disposed of directing the respondent authorities to

sanction the encashment of Earned Leave of the petitioner as

directed by the respondent No.3-Deputy Commissioner of

Prohibition and Excise vide Cr.No.B1/447/2017 dated

15.05.2025, within a period of eight (8) weeks from the date of

receipt of a copy of this order and communicate the same to the

petitioner.

5. Miscellaneous petitions, if any, pending in this Writ Petition

shall stand closed. There shall be no order as to costs.

_____________________ JUSTICE K.SARATH Date: 09.04.2026.

mvm