BHIKHABHAI BIJALBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) This petition, under Article 226 of the Constitution of India, is filed by the petitioners claiming the benefit of pension for the services rendered by them for a period of ten years and six months. They have also prayed for benefits of leave encashment of 300 days.

(3.) Mr. Nilesh Shah, learned counsel appearing for the petitioners would submit that at this stage the prayer for leave encashment is not pressed. As far as entitlement of the petitioners for leave encashment is concerned, as the issue is pending and is at large before the Apex Court by way of Special Leave to Appeal No. 1505 of 2022 in the case of The State of Gujarat and Others vs. Vaktaji Rupaji Parmar and Others , he would concede that the issue regarding leave encashment can be dealt with at a later point of time depending on the outcome of the SLP, if occasion arises.