SANCHAY KUMAR PYNE Vs. DURGAPUR PROJECTS LIMITED

JUDGEMENT

(1.) The petitioner was an employee in Durgapur Projects Limited (in short "DPL"), the respondent no.1.

(2.) The petitioner retired from service on 30/9/2018. The petitioner on his retirement was entitled to payment of leave salary aggregating to Rs.8,35,380.00.

(3.) The respondents say that the delay in payment was not intentional but due to the financial stringency of the DPL.