SHREEMAN NARAYAN DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.D. Tripathi, learned counsel for the writ petitioner as well as Sri Gaurav Singh, learned Standing Counsel for the State and Sri Gaurav Kumar Chand (A/G 0032/12) holding brief of Sri K.K. Chand for respondents no. 3 to 5.

(2.) A statement has been made by learned counsel for the opposite parties that they are equipped with the instructions and they do not propose to file any affidavit and the writ petition be decided on the basis of the documents available on record. With the consent of the parties, the writ petition is being decided at the fresh stage.

(3.) The case of the writ petitioner is that he was appointed on the post of Junior Clerk in the office of Shiksha Adikshak Nagar Palika Kalpi, Jalaun on 24/7/1982 and promoted as Senior Clerk on 28/10/2003 and promoted as Head Clerk on 16/1/2014 and superannuated on 31/1/2019. Since the writ petitioner was not being accorded the leave encashment, he preferred Writ-A No. 12875 of 2025 which came to be disposed of on 1/9/2025 and a correction application was decided on 17/9/2025, now order impugned has been passed on 4/12/2025 by District Basic Education Officer, Jalaun at Orai rejecting the claim.