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.
(2.) The facts, as disclosed in the writ application, is that the petitioner was appointed in the year 1981 as Assistant Teacher in Vivekanand Middle School, Bistupur and retired on 29.02.2012 on attaining the age of superannuation. The school in question from where the petitioner retired is a Government Aided Recognized Minority 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.;