- (1.) Shri Ram Narain, retired Reader of this Court has sought a mandate to the respondent for granting him the benefit of encashment of unutilised earned leaves of 240 days in this petition under Articles 226/227 of the Constitution of India.
(2.) In para 8 of the writ petition, the petitioner has averred that he had made representations dated 4.9.1989 and 18.9.1992 to the respondent for granting him the benefit to the extent of 240 days' unutilised earned leave to the respondent but no decision has been taken in those representations. In reply to this paragraph, respondent has stated that it has received representation dated September 18,1992 and not the one dated September 4,1989. The respondent further stated that similar representations have also been received and the matter is under active consideration of this High Court and this matter is in correspondence with the Union Government for enforcement of the Central Rules to the employees of this Court in the matter of leave, children educational allowance and re-imbursement of tuition fee etc.
(3.) In the light of statement of the respondent, we do not think it proper to render any decision in the matter for the reasons that the High Court is already seized of the matter and is taking active steps to arrive at a final decisich We have no doubt that the respondent will take the matter expeditiously.;