DAHYABHAI LAGHARBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of rule on behalf of respondents.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, the prayer in the petition is that after having retired from service with effect from 30/11/2014, the petitioner is entitled to the benefit of the Resolution dtd. 17/10/1988 with effect from 1/10/1988 notionally upto 10/5/2007 and further entitled the difference of salary from 11/5/2007 to 30/11/2014. The other prayer is for leave encashment of 300 days.