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Judgment
By the present petition, the petitioner has prayed for following reliefs:-
“10.1That, this Hon'ble Court may kindly be pleased to call for the entire records in relates to the case of the petitioner from the possession of respondents for its kind perusal.
10.2That, this Hon'ble Court may kindly be pleased to direct the respondent no.4 to pay the entire remaining salary to the petitioner to the sum of Rs. 11200/- of the month of May 2026 (11 Days Salary) forthwith with interest @ 18% per annum, in the interest of justice.
10.3That, this Hon'ble Court may kindly be pleased to grant any other relief/relief's in favour of the petitioner, which the Hon'ble Court deemed fit & just in the facts and circumstances of the case, including awarding of the costs to the petitioner.”
Learned counsel for the petitioner submits that the petitioner is working as Assistant Grade-III at Government Naveen College, Chandrapur, District Sakti. It is further submitted that respondent No. 4 has not released the petitioner's salary amounting to Rs. 11,200/- for 11 days of the month of May, 2026. He submits that the petitioner remained absent from duty due to health issues and subsequently submitted an application dated 22.05.2026 before the Principal, along with the requisite documents, including Forms 3 and 4, i.e., the medical certificates issued by the competent authority. However, the said application has not been considered till date, and the salary payable to the petitioner for the aforesaid period of 11 days in May, 2026, has not been released.
Learned counsel for the State, on instructions, submits that respondent No. 4 has not received the certificates, i.e., Forms 3 and 4, issued by the Medical Officer, which are stated to have been submitted by the petitioner. Consequently, the petitioner's application for sanction of leave has not been considered by respondent No. 4. Learned State counsel further submits that if the petitioner submits a fresh application within ten days, along with the requisite certificates in Forms 3 and 4, the same shall be considered by respondent No. 4 within a further period of twenty days.
I have heard learned counsel for the parties, perused the pleadings and documents.
Having considered the submissions made by learned counsel for the parties, the present writ petition is disposed of with a direction to the petitioner to submit a fresh application, along with the relevant documents, including Forms 3 and 4, before respondent No. 4 within a period of ten days from today. Upon receipt of such application, respondent No. 4 shall consider and decide the same in accordance with law within a further period of twenty days.
Accordingly, the present writ petition stands disposed of.