RAMANLAL CHHAGANLAL PANDYA Vs. COLLECTOR

JUDGEMENT

(1.) By way of the present petition, the petitioner has prayed for granting benefits of leave encashment of 300 leaves accrued during his service tenure.

(2.) The brief facts giving rise to the present petition are that:

(3.) The petitioner worked under the Office of respondent no.1 authority as Deputy Mamlatdar and he was suspended on 01.12.2008 and he reached at the age of superannuation in February, 2011. While he retired under suspension during pendency of departmental inquiry, however, he was not paid leave encashment of 300 days. He made an application on 15.03.2012 to the respondent authority requesting to process and grant benefits of leave encashment of 300 leaves credited to his account during his service tenure.