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Judgment
Reply to CM No.14470-CWP of 2016 has been filed in Court
today, which is taken on record. Copy supplied to Mr. Arora.
Having regard to the contents of the circular dated 01.12.2016
(Annex R-1), attached with the reply to the application, this petition can be
disposed of on the undertaking given in Para.5 of the application by the
constituted attorney for the Bank of India that the claim of the petitioner will
be considered in terms of the Head Office''s circular dated 01.12.2016 on
receipt of his application.
In view of this turn of events, this petition has been rendered
infructuous. The benefit of privileged leave encashment has been made
available to the petitioner and will be regulated in the manner provided in
the decision of the Board in its meeting held on 03.11.2016 as reflected in
Annex R-1.
In case, the petitioner has any other grievance with respect to
implementation of the benefit, which is not foreseen in Court today, he may
raise the issue with the Bank and they would look into the matter and take a
decision thereon in accordance with law. Needless to say, the Bank would
honour its commitment and handover the monetary value of the concession
to the petitioner within a period of two months of the date of receipt of
application from the petitioner. The Bank will also consider; whether there
are any prevailing regulations governing payment of interest on delayed
payment of money which, if available can be awarded on this account.
With these observations, the application as well as the main
writ petition stand disposed of.