KANWAR PAL SINGH Vs. UOI

JUDGEMENT

(1.) (Oral)

(2.) BY way of this writ petition, the petitioner assails an order dated 6th February, 2010 whereby his prayer for leave encashment has been rejected. The petitioner had joined the Central Industrial Security Force (,,CISF hereafter) on 25th August, 2001 in the post of Constable. He came to be dismissed from service by an order passed on 8th April, 2009 pursuant to disciplinary proceedings conducted against him. The petitioner has assailed his dismissal from service by way of WP(C)No.13193/2009 which is stated to be still pending.

(3.) IT is noteworthy that the respondents are unable to place any specific rule which touches upon any aspect of a persons entitlement to the benefits of the policy with regard to encashment of leave or any adverse consequences thereof on account of interdiction of service because of an order of dismissal or removal.