RAMESH DALASUKHBHAI MEWASI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Shalin Mehta learned Senior Advocate with Ms.Shikha Panchal learned advocate for the petitioner, Mr.K.M.Antani learned AGP appearing for respondent Nos.1 and 2 and Mr.Nirzar Desai learned advocate for respondent nos.3 and 4.

(2.) Rule returnable forthwith. With the consent of the learned advocates for the respective parties, the present petition is taken up for final hearing.

(3.) The prayer in the petition is that the petitioner be extended the benefits of leave encashment at the time of retirement and counting of service from the date of joining for the purposes of pension and gratuity.