SRI. SRIBRATA DEB Vs. BANK OF INDIA

JUDGEMENT

(1.) Let the affidavit-in-reply filed in court today be kept with the record.

(2.) The short point involved in the present writ petition is more legal than factual. However, the essential facts may be summarised in a nutshell.

(3.) The petitioner was an officer of the Bank of India and he was compulsorily retired in the year 2014. Since the bank authorities did not release the leave encashment in his favour he filed a writ petition being WP 24983(W) of 2015. That writ petition was disposed of by a learned single judge on December 3, 2015 directing the bank to release the privileged leave encashment benefits to the petitioner to the extent he was entitled to in accordance with law within a certain period as mentioned in the order.