P.P.BHATT, J. - (1.) THE petitioner by way of present petition filed under Article 226 of the Constitution of India has prayed for quashing and set aside the order dated 12.6.2001 issued by the respondent No. 4, whereby, the period between 13.12.2000 to 2.6.2001 (173 days) treated as extraordinary leave (without pay). It is further prayed for quashing the order issued by respondent No. 3 dated 19.6.2003 communicated to the petitioner vide letter dated 24.7.2003 regarding rejection of appeal preferred by the petitioner. It has also been prayed that the respondent authorities may be directed for grant Earned Leave and commuted leave with full pay as the same being due to the petitioner and admissible under the provisions of rules.
(2.) LEARNED counsel for the petitioner invited attention of this Court to Rule 236 of the Jharkhand Service Code, 2001 and submitted that extraordinary leave can be granted to the Govt. servant when no other leave is admissible under the rules. In view of the aforesaid Rule, the extraordinary leave can be granted in special circumstances when no other leave is admissible under these rules. From perusal of the record, it transpires that the petitioner is having 207days of earned leave in his leave account. According to the petitioner, he made request to the authority concerned for grant of his earned leave as he was compelled to remain on leave on account of his illness and in support of this contention, the petitioner submitted various medical certificates and treatment papers along with petition to show that he was suffering from Hepatitis, but the said leave was not granted to him.
(3.) LEARNED counsel for the State submitted that the petitioner did not apply for earned leave and therefore, the department has no option to grant extraordinary leave in favour of the petitioner. Learned counsel for the State referred to the representation made by the petitioner as well as the papers annexed with it to show that no such request was made by the petitioner.;