w w w . L a w y e r S e r v i c e s . i n
Manoj Kumar v/s Dr. (Prof.) Jagdish Parshad, Director General of Health Services & Others
C.A. No. 50 of 2012 in O.A. No. 223 of 2011
Decided On, 01 April 2013
At, Central Administrative Tribunal Madras Bench
By, THE HONOURABLE MR. B. VENKATESWARA RAO
By, JUDICIAL MEMBER & THE HONOURABLE DR. P. PRABAKARAN
By, ADMINISTRATIVE MEMBER
For the Applicant: S. Ramaswamyrajarajan, Advocate. For the Respondents: M. Devendran, Advocate.
Judgment Text
B. Venkateswara Rao, Judicial Member.
1. When the matter came up for hearing today, counsel for the respondents have produced a G.!., Dept. of Pen&P.W., O.M.No.38/64/98-P7PW(F), dated l.5.2012, wherein, it has been stated that 'in the matter of delayed payment of leave encashment, the Department of Personnel & Training in their note dated 2.8.1999 had clarified that there was no provision under CCS (Leave) Rules for payment of interest or for fixing responsibility. Moreover, encashment of leave is a benefit granted under Leave Rules and riot a pensionary benefit.' The same has been taken on record.
2. Taking into consideration’ of the above OM dated 1.5.2012, CA is liable
1. When the matter came up for hearing today, counsel for the respondents have produced a G.!., Dept. of Pen&P.W., O.M.No.38/64/98-P7PW(F), dated l.5.2012, wherein, it has been stated that 'in the matter of delayed payment of leave encashment, the Department of Personnel & Training in their note dated 2.8.1999 had clarified that there was no provision under CCS (Leave) Rules for payment of interest or for fixing responsibility. Moreover, encashment of leave is a benefit granted under Leave Rules and riot a pensionary benefit.' The same has been taken on record.
2. Taking into consideration’ of the above OM dated 1.5.2012, CA is liable
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to be dismissed and it is dismissed. Notices of contempt are discharged.