SUKKARBHAI RANCHHODBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, 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, this matter is taken up for final hearing today.

(3.) The prayer in this petition is to direct the Respondent authorities to extend the service benefits of leave encashment.