TIHABHAI BHOJABHAI CHOSLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of rule on behalf of the respondent - State. With the consent of the learned advocates appearing for the respective parties, matters have been taken up for final hearing.

(2.) The prayer made in these petitions is to issue a writ of mandamus directing the respondents to extend the benefits of encashment of 300 days' leave.

(3.) Having heard the learned counsels appearing for the respective parties, as far as the issue of leave encashment of 300 days is no longer res integra.