D.N. Patel, J. - (1.) Notice upon respondents.
(2.) Counsels for Respondent No. 1, 2 and 3 waives Notice on behalf of the said respondents.
(3.) This writ petition has been preferred praying for the following reliefs: "1. That by this writ application, the petitioner seeks indulgence of this Hon'ble Court for issuance of appropriate writ/writs, direction/directions or order/orders for the following reliefs:- (i) To direct the respondents to pay the amount under the heading unutilized earned leave, as sanctioned by Notification dated 23rd January 2016 issued by the High Court of Jharkhand at Ranchi (respondent no.3). (ii) To quash and set aside the decision contained in letter no. 5323 dated 11.4.2017 (Annexure-9) of Personnel, Administrative Reforms and Rajbhasha Department, Government of Jharkhand, whereby and where under, the request for payment of the amount under the heading unutilized earned leave has been refused. (iii) To direct the respondents to pay interest at the rate of 9% per annum on the amount under the heading unutilized earned leave with effect from the same was payable till the date of actual payment. (iv) For any other appropriate relief or reliefs for which the petitioner is found to be entitled to in the facts and circumstances of this case as also to do conscionable justice to the petitioner.";