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Judgment
Sl.
No.","Year and Month
of EL/ML",Kind of Leave,No. of Leave,"Amount
paid
1.,"208 EL + 92
days",,,"Rs.6,85,936
2.,November 2013,"Medical
Leave",O4,
3.,"January, 2017","Medical
Leave",01,
4.,"February, 2017","Medical
Leave",08,
5.,"March, 2017","Medical
Leave","08 +6 Spl
Leave",
6.,"April, 2017","Medical
Leave",13,
,,Total,"34 Medical
Leave+ 6
Spl. E.
Leave",
First of all, I find that the respondents have considered all the pleas raised by the applicant in his earlier OA and passed the speaking order dated",,,,
17.01.2018 (Annexure A-5) explaining the facts in detail. Moreover, I may mention that the present OA is verbatim with the earlier OA filed by the",,,,
applicant and hence the same is hit by the principle of res judicata.,,,,
In the back drop of the aforesaid facts, the O.A. is liable to be dismissed on the grounds of res judicata as well as on merits as the applicant has not",,,,
chosen to challenge the speaking order dated 17.091.2018 which was passed in compliance of the order passed by this Tribunal in OA No.2940/2017,,,,
and has not raised any new ground(s) in this OA. No order as to costs.,,,,