CHANDRA BHUSHAN CHAUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that leave encashment, ACP benefits, statutory interest on gratuity and provident fund have not been paid to the petitioner.

(2.) Counsel for the State submitted that the said amounts were not paid as the petitioner did not vacate the quarter in question.

(3.) On this, counsel for the petitioner submitted that the quarter in question has been vacated in January, 2009 and the respondents can adjust the amount for retaining the quarter from the amounts which the petitioner is entitled to receive.