RAMESHBHAI ATMARAM GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule on behalf of the respondent state.

(2.) In the present case, the petitioner has prayed for following reliefs:-

(3.) The brief facts of the present case are that the petitioner has joined service as daily wager in the office of the respondent No. 2 and continuously served for 40 years and retired on 30/6/2019. It is stated that the petitioner was conferred benefit of permanency on completion of 10 years of service and was extended Pay Scale as regular daily wager Watchman w.e.f. 28/11/1989. It is further stated that since the petitioner served for 40 years continuous service, he is entitled for leave encashment of 300 days. It is the case of the petitioner that the respondent authorities have deducted the initial period of 10 years of service of the petitioner while extending retiral benefits of gratuity to the petitioner.