HARISH RAUTELA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought following relief:

(2.) Brief facts of the case are that the petitioner was appointed as Clerk in the respondent department on 27.08.1983. He was given promotion from time to time and on 23.05.2011, he was promoted to the post of Administrative Officer. It is contended that due to ill health, he proceeded on medical leave w.e.f. 22.06.2017. Thereafter, the petitioner submitted his application for earned leave from 15.07.2017 to 08.10.2017. The petitioner resumed his duties on 09.10.2017 in the office respondent departmentrespondent. Thereafter, the petitioner appeared before the Medical Board on 16.10.2017 and submitted all the medical documents to the concerned Medical Board. Grievance of the petitioner is that the respondent department has not release the salary of the petitioner for the month of July to December, 2017.

(3.) Heard learned counsel for the parties and perused the material available on record.