STATE OF GUJARAT Vs. BALWANTSINH CHANDUBHA JADEJA

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the State of Gujarat and is directed against the judgement and order passed by a learned Single Judge of this Court dated 10th January 2020 in the Special Civil Application No.419 of 2020 and allied petitions.

(2.) We take notice of the fact that the learned Single Judge decided a batch of writ petitions including the Special Civil Application No.419 of 2020 relating to the leave encashment, etc. The learned Single Judge, while rejecting the writ petitions filed by the State of Gujarat against the order passed by the Labour Court dated 27th May 2019 in the recovery application No.27 of 2020, observed as under:

(3.) The State of Gujarat, being dissatisfied with the aforesaid order passed by the learned Single Judge, has come up before this Court with the present appeal.