- (1.) Though, this matter was directed to be posted today i.e. 20.07.2015, but it appears that inadvertently, in this matter, different order has been recorded granting four weeks time to the learned JC to ASGI, though ASGI is not a party. Learned counsel for the petitioner and the respondents also submits that the matter was posted for today. Therefore, the matter is taken up today as it has been posted today perhaps on the progress report submitted by the Court Master.
(2.) Heard counsel for the parties.
(3.) A counter affidavit has been filed in the matter today where the petitioner is claiming leave encashment amount totalling Rs. 2,44,644/- for 254 days with interest as he claims to have retired on 30.06.2012. while posted as Assistant Foreman in the Respondents-Heavy Engineering Corporation, Ranchi.;