AI Structured Summary
Not yet generated for this judgment
Judgment
L. Narasimha Reddy, J
M.A. No.1174/2020
This M.A. is filed seeking condonation of delay in filing the O.A. For the reasons mentioned therein, the M.A. is allowed and the delay in filing the O.A. is condoned.
O.A. No.1193/2020
The applicant joined the service of Ministry of Home Affairs as Assistant Director in the year 1981. He held various posts. However, disciplinary proceedings were initiated against him by issuing a charge memo. Since he retired from service, the punishment of 100% cut in monthly pension on permanent basis was imposed through order dated 03.01.2019. The gratuity was also withheld.
The grievance of the applicant is that his 50% of leave encashment was withheld without any basis. He filed the O.A. with a prayer to direct the respondents to release 50% leave encashment with 18% compound interest.
We heard Mr. B.S. Jarial, learned counsel for applicant and Mr. Manjeet Singh Reen, learned counsel for respondents, at the stage of admission, through video conferencing.
The O.A. was earlier listed on 29.07.2020 and Mr. Manjeet Singh Reen, learned counsel for respondents, sought time to obtain instructions. Today, it is represented that 50% leave encashment was released in favour of the applicant yesterday itself.
In view of the above, the O.A. becomes infructuous and the same is accordingly dismissed. There shall be no orders as to costs.