H. CHANNAIAH Vs. CHIEF EXECUTIVE OFFICER, ZILLA PANCHAYATH

JUDGEMENT

(1.) The Petitioner, who dedicatedly served as a Waterman in the office of Respondent No.3 from 29/8/1979 until his superannuation on 31/1/2013, seeks redressal for non-payment of earned leave encashment by the Grama Panchayath.

(2.) Upon the Petitioner's retirement, the Accountant General's office meticulously prepared a detailed statement encompassing the Petitioner's service data and the pension payable. Subsequently, the Chief Executive Officer of Zilla Panchayath and the Taluka Executive Officer of Pavagada Taluka Panchayath issued directives emphasizing the urgency of settling the Petitioner's earned leave encashment.

(3.) Regrettably, despite the clear directives, the Grama Panchayath released only a fraction of the earned leave amounting to Rs.70,000,.00 leaving an outstanding balance of Rs.1,32,200..00