State Of Sikkim And Others Vs Dr. Mool Raj Kotwal
.... t – (1) Save otherwise provided in rule 27, all Government servants shall be eligible for earned leave on full pay to the extent on one-eleventh of the period spent on duty. (2) In addition, a Government servant shall be entitled to half pay leave of 20 days in respect of each comple ...
Supreme Court Of India
State Of Sikkim & Ors Vs Dr. Mool Raj Kotwal
.... e Leave Rules and not in isolation. Now, coming back to Rule 36 of the Leave Rules — which requires us to consider the relevant provisions of the Service Rules that specifically deals with retirement — we need to take notice of Chapter XII of the Service Rules. Chapter XII of the Service Ru ...
Sikkim High Court
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