Achintya Malla Bujor Barua,J. - (1.)Heard Ms. Th. A. Devi, learned counsel for the petitioner. Also heard Ms. N. Phukan, learned standing counsel for the Elementary Education Department, Mr. B. Gogoi, learned counsel for the Finance Department and Mr. B. Deuri, learned counsel for the respondents No.5.
(2.)The petitioner was a retired Headmaster of Silpukhuri M.E. Madrassa in the district of Morigaon, who had retired from service on 31.01.2018. He was granted all other retirement benefits except the leave encashment which was granted for 225 days instead of the maximum period of 300 days.
(3.)In the aforesaid premises, this writ petition has been preferred for a direction to the respondent authorities to grant the petitioner the leave encashment upto a period of 300 days.