ABDUL ANSARI Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and India Tourism Development Corporation Ltd. (hereinafter referred to as the 'ITDC').

(2.) As of now, the grievance of the petitioner is restricted to whether his gratuity and leave encashment have been properly calculated on the basis of the admissible scale. Patna High Court CWJC No.15130 of 2016 dt.02-01-2018

(3.) Learned counsel for the petitioner submitted that the same has been calculated on a lower scale but because of lack of detailed calculation, he is not able to point out where the error has occurred.