SAVITABEN MAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Murli Devnani, learned advocate for the petitioners and Mr. Ishan Joshi, learned AGP for the respondent through video conferencing.

(2.) Rule returnable forthwith. Mr. Joshi, learned AGP appearing for the respondent State waives service of notice of rule. With the consent of the learned advocates for the respective parties, matter is taken up for final hearing today.

(3.) The prayer in the petition is for a direction to issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to release the benefits of 300 days' privilege leave.