ABDUL KADIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.N. Srinivasan, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned standing counsel for the respondent No.1, Mr. R. Mazumder, learned counsel for the respondents No.2 to 4, and Mr. B. Deuri, learned counsel for the respondent No.5.

(2.) The petitioner was an Assistant Teacher of Nagabandha Senior Madrassa in the district of Morigaon, who had retired from service on 28.02.2013. He was granted all other retirement benefits except the leave encashment which was granted for 75 days instead of the maximum period of 300 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 upto a period of 300 days.