P. C. SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of three writ petitions bearing Nos.CWP No.11818 of 2011, CWP No.25810 of 2017 and CWP No.12087 of 2011, which involve the same question of law and similar facts. For the present order, the facts are being taken from CWP No.11818 of 2011.

(2.) In the present writ petition, the grievance which is being raised by the respondents is that their claim for the grant of leave encashment has been wrongly rejected by order dtd. 28/10/2010. Petitioners are the employees of the privately managed aided colleges and after working in Aided colleges, they have already retired. The grievance of the petitioners is that though they are entitled for the benefit of leave encashment and enhanced gratuity but the said benefit, which is already extended to the employees working in the Government Colleges, the same has not been extended to the employees working in the Government aided privately institutions.

(3.) Learned counsel for the petitioners states that similarly situated persons approached this Court by filing CWP No.12179 of 2011, wherein also the benefit of leave encashment was claimed by the employees of the privately managed colleges. After hearing the State, the said writ petition was allowed by this Court on 10/11/2016. The relevant portion of the said order is as under:-