Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has inter alia prayed for writ/direction to the respondents for payment of leave encashment for unavailed leave on payable amount as the same has not been paid to the petitioner even after retirement.
(2.) The facts, as disclosed in the writ application, is that petitioner was appointed in the year 1979 as Teacher in Vivekanand Middle School, Sakchi, Jamshedpur and retired on 30.09.2008 on attaining the age of superannuation. The school in question from where the petitioner retired is a Government Recognised Minority Aided Middle School and all the expenses towards payment of salary and retiral benefits of the staff of the school in question is being financed and funded by the State Government from the public exchequer.
(3.) Heard learned counsel for the parties.;