JASMER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this common order, above-mentioned three Civil Writ Petitions are being disposed of in the light of common question of law and similar facts involved. For the sake of convenience, the facts are being extracted from CWP No.25727-2017 titled 'Jasmer Singh Vs. State of Haryana and others.'

(2.) The claim of the petitioners, who were working in Government Aided Privately Managed Institutions, in the present writ petitions is for the grant of leave encashment.

(3.) Counsel for the petitioners argues that case of the similarly situated employees as petitioners for the grant of the benefit i.e. leave encashment has already been considered and allowed by a Co-ordinate Bench of this Court while deciding CWP No.12179 of 2011, decided on 10.11.2016.