T.R SHARMA Vs. Y.S PARMAR, UNIVERSITY

JUDGEMENT

(1.) THE grievance of the petitioner is that he had 26 days earned leave as un-utilized leave in his account when he was serving in Central Potato Research Institute, Shimla and this benefit has not been granted to him by the respondent who is his subsequent employer. The petitioner stands retired from Dr. Y.S Parmar, University of Horticulture and Forestry, Nauni, District Solan, where he has served after CPRI. We find a communication addressed to the Assistant Registrar (Pension), Dr. Y.S Parmar University of Hort. & Forestry, Nauni-Solan, H.P. Annexure A-17 dated 27.4.2004 whereby details have been sent by the Sr. Administrative Officer stating:-

(2.) ACCORDINGLY the pensionary liabilities have been recalculated by taking his last pay drawn Rs. 500/- pm. The total amount of terminal retirement benefits comes to Rs. 25155/- out of which Rs. 15000/- has already been remitted to the University through Bank Draft No. 57191 dated 1.12.1994 and the balance amount of Rs. 10155/- is also sending herewith in the shape of BD No. 074191 Dated 29.3.2004 for Rs. 10155/- along with the revised calculation sheet for your information.

(3.) IN these circumstances, we dispose of the petition with a direction to the respondent-University to ask the authorities in the Central Potato research Institute to remit the amount due (if permissible in law) to the petitioner for 26 days earned leave/un-utilized leave, which fact has been accepted by the institution in his communication Annexure A-17 supra. This shall be done within two months by the authorities considering the fact that this petition pertains to the year 2004 and now we are in the year 2013.