ANURADHA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. L. Wajeeda, learned counsel for the petitioner. Also Ms. N. Phukan, learned counsel for the Elementary Education Department and Mr. R. Borpujari, learned counsel for the Finance Department.

(2.) The husband of the petitioner who was duly appointed as Assistant Teacher of 107 No. Barunitara L.P. School in the district of Dhubri, Bilasipara Sub-division, Assam retired from service on 08.07.2015. He was granted all other retirement benefits except the leave encashment which was granted for 135 days out of 200 days.

(3.) In the aforesaid premises, this writ petition has been preferred for a direction to the respondent authorities to grant the petitioner the leave encashment of her husband upto a period of 300 days.