STATE OF GUJARAT Vs. E Y CHRISTIAN

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed challenging the judgment and order dated 03.02.2005 passed by the learned Single Judge in Special Civil Application No.14636/2003.

(2.) WE have heard learned counsel for the parties. Though served, none appears on behalf of respondent no.2. The respondents herein had filed the captioned writ petition before the learned Single Judge claiming the benefits of Gratuity and Leave Salary with interest for the services rendered by them under the appellants. The learned Single Judge disposed of the writ petition by making the following observations in Paras 4 to 6;