L.S.R. MURTHY Vs. UJJWAL KUMAR

JUDGEMENT

(1.) Heard Sri B. Nalin Kumar, learned counsel for the petitioner, and Smt. M. Shalini, learned standing counsel for the respondent - bank.

(2.) W.P.No.7541 of 2015 was disposed of by order dated 2.03.2017. In the writ petition, petitioner sought direction to grant pension and leave encashment. Petitioner claims that the issue of grant of pension is covered by a decision rendered by this Court on 09.11.2016 in W.P.No.33775 of 2014 and batch and the issue of leave encashment is covered by the decision rendered by the Division Bench of this Court in Andhra Bank, Hyderabad and others v. Y. Shivaji 2017 (1) ALD 120 (DB). The writ petition was disposed of directing the respondent - bank to grant pension and leave encashment to the petitioner in terms of the afore-stated decisions. Alleging violation of the directions of this Court, this contempt case is filed.

(3.) Though petitioner is granted full pension and leave encashment, learned counsel for the petitioner Sri B. Nalin Kumar contends that pension is granted only from November, 2009, whereas petitioner retired from service w.e.f. 16.01.2007 and it has to be anti-dated to that date. He further submits that while computing leave encashment, the last drawn salary was taken as 1st January, 2007 ignoring the previous service rendered for almost two years. According to learned counsel, non-payment of the amounts due under both the headings amounts to violation of the directions of the Court.