RAM BINAY SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition -

(3.) Learned counsel for the petitioner submits that despite being entitled to leave encashment for 300 days, he has been granted only 205 days' payment and thereby he is entitled to payment for the remaining 95 days towards leave encashment.