DR. DINESH SINGH Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Magadh University (hereinafter referred to as the 'University').

(2.) Basically the petitioner was aggrieved by non payment of his unutilized earned leave, which according to him was for 235 days.

(3.) A counter affidavit has been filed on behalf of the University, in which they have accepted that in the leave account of the petitioner 235 days are shown, but because of the strike period of 32 days, the same has been adjusted and, thus, balance of 203 days has been found admissible and the same has also been paid. In the counter affidavit, the stand is that out of the total amount of Rs. 4,46,829/, earlier Rs. 2,52,488/- was paid to him in the year 2008 itself i.e., soon after the superannuation of the petitioner on 31.08.2008. However, the remaining amount of Rs. 1,94,341/-, has been paid on 08.02.2018.