ZALA MAYURDHVAJSINH GAMBHIRSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.M.T.Mishra learned advocate for the petitioner and Mr.K.M.Antani learned AGP for the respondent.

(2.) RULE returnable forthwith. Mr.K.M.Antani learned AGP waives Rule for the respondent.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to direct the respondents to pay the benefit of encashment of Unavailed Privilege Leave to the extent of 300 days.