Raj HC | Computation of actual benefits of leave encashment and salary of summer vacations under UGC Regulations ordered

Rajasthan High Court: A Division Bench comprising of Goverdhan Bardhar and Mohammad Rafiq, JJ., upheld the appeal directed against the order passed by

Rajasthan High Court: A Division Bench comprising of Goverdhan Bardhar and Mohammad Rafiq, JJ., upheld the appeal directed against the order passed by the Single Judge questioning the order by which respondents were directed to comply with the mandate of Regulation 13.1 of the University Grants Commission Regulations, 2010 and to extend the benefit of leave encashment and salary of summer vacations.

The facts of the case are that the appellants wanted actual benefits for leave encashment and salary of summer vacations.  This was rejected by the respondents. The counsel for the appellants sought to argue that the appellants were not at fault and therefore they should not be penalised or deprived of the actual benefits for the period of 2011 to 2014, as they timely approached the Court in 2011 and their writ petitions were disposed of with direction to the respondents to decide their representations.

The High Court ordered to compute the actual benefits and make payment thereof. [Uttam Kumar v. State of Rajasthan, 2019 SCC OnLine Raj 2, decided on 03-01-2019]

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