Railway Retiree’s Bid for More Leave Encashment Fails at Allahabad CAT, Which Cites No Applications to Regularise Disputed Medical Leave

The applicant, a retired Chief Ticket Inspector, challenged orders rejecting his claim for additional leave encashment.

He alleged that periods of duty, rest, and Railway Medical Certificate (RMC) sickness had been wrongly debited against his Leave on Average Pay (LAP) account rather than being treated as duty or Leave on Half Average Pay (LHAP).

He sought payment for the disputed periods, interest, and interest on leave encashment paid after retirement.

The respondents maintained that no timely application had been made to regularise the RMC periods as commuted leave and disputed that certain days had been deducted from the leave account.

The applicant retired on 31 January 2023, made a representation in October 2023, and filed the O.A. in 2025.

The judgment cites no statute, rule, or precedent.

It proceeds on the basis that the applicant must provide supporting material for the claimed leave-account corrections, including relevant applications to regularise RMC periods as commuted leave; the Tribunal declined relief where that material was absent.

The Tribunal considered the leave register and sickness certificates but found no relevant applications establishing that the disputed LAP/RMC periods had been sought or regularised as claimed.

It also noted the respondents’ position that no timely application had been made to convert the RMC periods into commuted leave.

In the absence of material substantiating the claimed corrections, the Tribunal held that the applicant’s post-retirement claim could not be accepted.

It made no order as to costs and deemed all pending miscellaneous applications disposed of.