TILESWAR DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Chakravorty, leached counsel for the petitioner and Mr. L.H Sharma, learned counsel representing the Assam State Ware Housing Corporation (for, 'the Corporation').

(2.) Taking into account the issue raised in this writ pelition and upon hearing the learned counsel for the parties, this Court proposes to dispose of this writ petition today itself at the admission stage.

(3.) On 24.3.05, this Court in W.P. (C) No, 2632/2000, being preferred by the petitioner seeking a direction to the Corporation to release his retinal benefits as he retired from service on 31.10.96 from the Corporation in the capacity of the Divisional Manager, closed the writ petition with u direction to the Corporation to make payment of revised scale of pay w.e.f. 1.1.96 till the date of his retirement, gratuity as would be admissible to the petitioner as well as teave encashment (balance portion) calculated on the basis of the revised scale of pay.