COAL INDIA LIMITED Vs. A K VERMA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Appeal is on behalf of the Coal India Limited (for short, 'the CIL') against the order of learned Single Judge dated 14.04.2014 passed in Writ Petition No.2105/1999 giving a direction upon the appellants to pay to the private respondent earned leave and half pay leave as well as interest @ 8% per annum from the date of accrual of the cause within a period of 3 months.

(3.) The background facts leading to the litigation in question was that the private respondent was initially appointed as a Medical Officer by the CIL by virtue of the appointment letter, dated 31.07.1978. After he accepted the appointment letter he was posted at the headquarters at Kargali as a relieving Doctor to Senior Specialist (Physician). He worked for a period of time and rose to become a Medical Superintendent, when he chose to resign from his post which was accepted by the appellants-Company on 01.02.1999. It may be noticed that the private respondent initially took recourse to voluntarily retirement, but when the same was refused, he decided to tender his resignation unilaterally without any conditions.