ISHWAR PRASAD DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present is a second round of litigation by a retired Principal of Government School. The action of the respondent shows the pathetic condition of the affairs of the State Govt. wherein the retired Principal of a High School is being denied his rightful claim of leave encashment.

(2.) Facts of the case is that, the petitioner was retired from service as Principal from Govt. High School Laripani, District Raigarh w.e.f. 31.01.2013. Subsequent to his retirement, while granting the retiral dues to the petitioner, the respondents paid leave encashment of the petitioner for only 150 days. According to the petitioner, he had sufficient leave in his credit and was entitled for maximum leave encashment permissible i.e. of 240 days. In this regard, the petitioner had on an earlier occasion filed a writ petition WPS No.1014 of 2013 which stood disposed of on 104.2013 whereby this court had directed the matter of the petitioner to be placed before the High Powered Committee constituted by the State Govt. dealing with retiral dues of retired employees.

(3.) Pursuant to disposal of the writ petition, the matter was placed before the Committee consisting of five senior level officers of the State Govt. The said committee while disposing of the claim of the petitioner held as under :