Mahesh Grover, J. - (1.) IN the instant petition the petitioners claim that they be given the benefit of one month's salary on account of their not availing LTC/HTC facility as per the instructions dated 5.2.2009. All the petitioners stand retired in the year 2008. A perusal of the policy dated 5.2.2009 and in particular clause 2 thereof reveals that the benefit of one month's salary was to be made admissible to the State Govt. employees in a block of four years in lieu of LTC/HTC facility. The first block of four years was to commence from 2008 to 2011 and likewise next blocks of four years were to be considered from 2012 to 2015, 2016 to 2019 and 2020 to 2023 and so on and so forth. Clause 2 is extracted as under : -.
(2.) NOW the State Government has revised the pay scales of the State Government employees with effect from 1.1.2006. With a view to liberalise the policy of leave travel concession for visiting Home Town and any place in India, the matter has been further considered by the Government and it has been decided that one month's salary would be admissible to the State Government employees, in a block of four years in lieu of LTC/HTC facility. The first block of four years purpose shall be 2008 -2011 (1.1.2008 to 31.12.2011) and the next blocks of four years for this purpose shall be 2012 -2015, 2016 - 2019, 2020 -2023 and so on. 2. It is evident that the policy visualises that if an employee does not avail of the LTC/HTC facility for a block of four years, which period has been specified, then the employee is entitled to one month's salary, but all the petitioners having retired in the year 2008 without completing the first block of four years, cannot be held entitled to the benefit of the policy. The employee necessarily has to forego his LTC/HTC facility by not availing it for a complete period of four years, i.e. 1.1.2008 to 31.12.2011, and likewise for the subsequent period. The prayer of the petitioners is thus misconceived and the writ petition is held to be without any merit and is dismissed.;