WARYAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of the present petition, the petitioner seeks mainly the following relief:

(2.) THE petitioner was alleged to be on unauthorized absence for 18 days. But, however, keeping in view his past record, the respondents did not proceed against him under CCS (CCA) Rules, 1965 Whether reporters of Local Papers may be allowed to see the judgment? rather granted extraordinary leave without medical certificate. The contention of the petitioner is that he has 261 days earned leave in his account. Instead of extraordinary leave for the said period this 18 days leave should have been deducted from the earned leave.

(3.) KEEPING in view the above legal and factual position, we have no reason to take different view and dispose of this petition with the direction that the 3rd respondent to see whether the petitioner has leave available to his credit for covering up the period of absence, which has since been regularized as extraordinary leave and if so the action in that regard shall be taken for getting the same adjusted against the earned leave available, ignoring the orders already passed, within a period of 'two' months from the date of production of the copy of this judgment along with a copy of the writ petition before the 3rd respondent.