O.P. NAHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) O.P. Nahar, in this writ petition, impugns the order dated 5th February, 2016, whereby OA No.3820/2013 filed by him has been dismissed by the Central Administrative Tribunal (Tribunal, for short).

(2.) The petitioner, who was earlier a Legal Adviser and ex-officio Additional Secretary (Conveyancing), Department of Legal Affairs, Ministry of Law and Justice, upon selection was appointed as the Chairperson, Appellate Tribunal for Foreign Exchange (ATFE, for short), vide letter dated 16th June, 2005 in the pay-scale of Rs. 26,000/- (fixed). He retired from the said post on 13th November, 2009, on attaining the age of 65 years and after rendering service for 4 years, 4 months and 13 days.

(3.) The petitioner had credited earned leave for 132 days, as the Chairperson, ATFE. Relying upon O.M. No. 3/6/97-Estt. (Pay II) dated 29th January, 1998, he had claimed entitlement to encashment of 50% of this earned leave i.e. 66 days.