RAJENDRA SINGH NEGI Vs. STATE OF U P

JUDGEMENT

(1.) This appeal has been preferred against the judgment of a learned Single Judge dated 19.7.2010.

(2.) The State of U.R framed a rule known as the Uttar Pradesh Government Servants (Employment Leave) Rules, 2003 (hereinafter referred to as the rules). The rules were to remain in force only up to 31st March, 2008.

(3.) The Appellant herein applied for employment leave under the aforesaid rules. The leave was not sanctioned, inspite of that the Appellant proceeded on leave. The Appellant sent various reminders but no action was taken on his application. Thereafter he filed a petition being Writ Petition No. 5578 of 2010 which was disposed of by this Court on 3.2.2010.