Nanda Ballabh Upadhyay vs Managing Director Uttarakhand ...
2021 Latest Caselaw 840 UK

     IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                    Writ Petition (S/S) No. 408 of 2021

Nanda Ballabh Upadhyay                                       ....... Petitioner

                                      Vs.

Managing Director Uttarakhand State Road Transport Corporation,
Dehradun & others                             ......Respondents


Present: Mr. Ghanshyam Joshi, Advocate for the petitioner.
        Mr. Ashish Joshi, Advocate for the respondents.


                                      Judgment

Hon'ble Ravindra Maithani, J. (Oral)

Instant petition has been filed with the prayer that the

respondents may be directed to pay the leave encashment due to the

petitioner.

2. It is the case of the petitioner that having been retired

from the Uttarakhand State Road Transport Corporation on

31.10.2016, he has yet not been paid leave encashment due to him.

3. Learned counsel for the petitioner would submit that the

petitioner retired from service on 31.10.2016. The leave encashment

has already been sanctioned to him, but it is not being paid to the

petitioner.

4. Learned counsel for the respondents, under instructions,

would tell that the respondents do not dispute the claim of the

petitioner, but they seek four months time to make the payment.

5. The Court takes on record the statement given by the

learned counsel for the respondents.

6. The writ petition is disposed of with the direction to the

respondents to make the payment of admissible leave encashment due

to the petitioner within a period of four months from today.

(Ravindra Maithani, J.) 10.03.2021 AR/