ANU PRAVA BORUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Borah, learned counsel for the petitioner. Also heard Mr. B. Kaushik, learned counsel for the respondents No. 1 and 2, Mr. B. Gogoi, learned counsel for the respondent No. 3 as well as Mr. R.K. Talukdar , learned counsel for the respondent No.4 and Mr. A. Phukan, learned counsel for the respondent No.5.

(2.) The petitioner was a retired Assistant Teacher of Rasharaj Bezboruah High School in the district of Lakhimpur, who had retired from service on 28.02.2019. She was granted all other retirement benefits except the leave encashment which was granted for 180 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.