SUKH RAM JATAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner Sukh Ram Jatav, a retired Officer of the Rajasthan Judicial Services, by this petition under Article 226 of the Constitution of India, is prang for a direction to the respondent State of Rajasthan to grant sanction and make payment of cash equivalent to leave salary for unutilized PL for 255 days due to him, within a period of 30 days from the date of decision of the writ petition.

(2.) The State of Rajasthan, vide its order dated 9th of November, 2000, ordered for compulsory retirement of the petitioner from the Government services in exercise of the powers conferred under sub-rule (2) of Rule 244 of the Rajasthan Service Rules (Old)/Rule 53(1) of the Rajasthan Civil Services Pension Rules, 1996.

(3.) On 11th of October, 2001 the petitioner submitted a detailed representation to the Registrar General, Rajasthan High Court, Jodhpur, with a request to issue sanction of payment of cash equivalent to leave salary for unutilized PL for 255 days due to him.