JAYENDRASINH C ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been preferred by the employees of Surendranagar Nagarpalika, who have retired from service in the year 1998.

(2.) IN this petition, the grievance redressed is that Nagarpalika is not extending benefits of encashment of leave as well as payment of arrears of salary as per 5th Pay Commission recommendations.

(3.) IT is brought to the notice of the Court that at the time of admission, 25% of the amount payable to the petitioners was ordered to be paid and accordingly, 25% of the amount was paid to them.