S.J. NEETHI RAJAN Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to quash the impugned orders dtd. 8/1/2021 and 11/1/2021, which direct the petitioner to recover/pay the excess salary paid to the petitioner to the tune of Rs.15,96,778.00 on account of 308 days of Extraordinary Leave granted to him on medical ground and to be paid in 10 installments starting from the salary for the month of January, 2021. The petitioner also sought direction on the respondents to consider his past services, transfer/adjustment of his EL, HPL, gratuity etc. and to convert his CPF to GPF.

(2.) Briefly stated, the case of the petitioner is as follows:

(3.) The respondents 1 to 5 filed affidavit-in-opposition stating that the petitioner proceeded on leave from 14/6/2013 to 23/6/2013 (commuted leave on medical ground); from 24/6/2013 to 24/7/2013 (extended commuted leave/EL for another 31 days); from 25/7/2013 to 23/8/2013 (extended his leave HPL/EL) for another 30 days); from 24/8/2013 to 6/9/2013 (extended his leave for another 14 days); from 7/9/2013 to 9/9/2013 (extended his leave for another 2 days). Thus, the petitioner, all along requested for extension of leave on almost at the last day or fag end of expiry of leave. Finally, after availing commuted leave of about 157 days, he joined as Regional Director, Bhgalpur on 9/9/2013.