VALLABHBHAI MOTIBHAI TANDEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Trupesh Kathiriya, the learned AGP waives service of notice of Rule for and on behalf of the respondent-? State.

(2.) The petitioners were appointed as a Daily-?wager and were granted the benefit of the Government Resolution dated 17.10.1988 on completion of five years of service. They retired from the service. The petitioners are drawing pension as on today. Their grievance redressed in this writ application is limited to the extent that they have not been granted the benefit of the Unavailed Privilege Leave of 300 days to their credit.

(3.) It is contended by the learned advocate for the petitioners that other employees who had approached this Court and obtained order in their favour, they are getting benefits of encashment but, the present petitioners are not given any benefits of leave encashment and the benefit is withheld arbitrarily.