S L BATTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) This writ petition has been filed by the petitioner, inter alia, for issuance of direction to respondents 2 and 3 to transfer 171 privilege leaves and 234 sick leaves earned by the petitioner while he was in service of Central Bank of India to the present employer i.e. Power Finance Corporation Ltd.

(3.) The case of the petitioner is that the petitioner applied through proper channel to the post of Deputy Manager (Law) in Power Finance Corporation Ltd. After no objection was granted by the respondents 2 and 3, he joined the said post. The petitioner, thereafter, tendered his resignation and with three months notice as required under the rules. The petitioner vide letter dated 15.12.99, wrote to the respondents requesting for transfer of provident fund to new employer as per the rules. Thereafter, vide letter dated 4.1.2000, the petitioner wrote to the respondents to transfer his balance of 171 privilege leaves and 234 sick leaves to Power Finance Corporation Ltd. In this connection, Counsel for the petitioner has relied upon an office memorandum issued by Government of India.