S S AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) By this order I propose to dispose of CWP Nos.637/96. 2169/97 & 638/96. All these petitions were filed by the petitioner, an officer of the Central Reserve Police Force (in short 'CRPF') with different prayers.

(2.) In CWP 637/96, the petitioner prayed for quashing and setting aside the order dated 12.5.1995 issued from the office of the Director General, PAO, CRPF pertaining to payment of gratuity, commutation value of pension and leave encashment.

(3.) In CWP 638/96, the petitioner prayed that order dated 12.7.1995 be quashed. He also prayed that the respondents be directed to regularise period of service with effect from 9.4.1993 to 30.5.1993 on duty instead of deducting these days from his earned leave. He has also prayed that the respondents be directed to redetermine the leave encashment claim of the petitioner at the time of his retirement without treating above mentioned period as earned leave and consequently to give benefit of 240 days leave encashment instead of 180 days as prescribed under Rule 39 of the CCS Rules, 1972.