PUNABHAI SONABHAI VADI 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 petitioner was appointed as a Daily-?wager and was granted the benefit of the Government Resolution dated 17.10.1988 on completion of five years of service. He retired from the service. The petitioner is drawing pension as on today. His grievance redressed in this writ application is limited to the extent that he has not been granted the benefit of the Unavailed Privilege Leave of 300 days to his credit.

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