JAIWANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted that the amount of unutilised leave of the petitioner amounting to Rs. 97,440/-was withheld for the period of eleven years without any valid reasons and ultimately the same has been paid on 4.11.2009 only after filing of this writ petition. Therefore, a reasonable compensation should be paid to the petitioner at least from 5.2.2008 when the said amount was authorised to be paid till the date of payment of the said amount.

(2.) It is further submitted that the arrears of the salary of petitioner for a period from September 1997 to 17th March 2008 i.e. death of her husband has also not been paid, without any reason.

(3.) State counsel submitted that the amount of leave encashment could not be paid as the amount related to the period of united Bihar. With regard to the salary for the said period, he submitted that the payment was ready and it is not known why it was not received by the petitioner.