AMBUBHAI SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr.Antani waives service of notice of rule for the respondents-State.

(2.) With the consent of the learned advocates appearing for the respective parties, matter is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that he may be granted the benefit of the GR dated 17.10.1988, inasmuch as, leave encashment for 300 days as not paid to the petitioner.