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Judgment
L. Narasimha Reddy, J
The applicant was appointed as a Primary Teacher in the Municipal Corporation of Delhi on 22.08.2005. Thereafter, he resigned for the post on 20.07.2011. At present, he is said to be working as an Income Tax Inspector.
The grievance of the applicant is that the respondents have not paid the gratuity and leave encashment benefits for the period during which he worked in the Municipal Corporation of Delhi. It is stated that though some development has taken place in the context of determination of amount, the final steps have not been taken. He is said to have made a representation on 13.01.2020. This OA is filed with a prayer to direct the respondents to pay gratuity and leave encashment benefits to the applicant.
We heard Shri Ranjit Sharma, learned counsel for the applicant and Shri R. V. Sinha, learned counsel for the respondents.
The applicant states that he was in the service of respondents for a period of about six years before he resigned from the post of Primary Teacher. In case he was eligible to be paid the gratuity and leave encashment, it ought to have been released long back. The reasons for not releasing the amount or determination of his entitlement are not before us.
We, therefore, dispose of the OA directing the respondents to pass orders on the representation dated 13.01.2020 submitted by the applicant within a period of two months from the date of receipt of a copy of this order. There shall be no order as to costs.
M.As 1291/2020 and 1292/2020 stands closed.