JIVANDAS VITHALDAS GONDALIYA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petition is for leave encashment, the issue which is covered in light of the order passed by the Hon'ble Supreme Court in SLP No. 7229 of 2022 dtd. 1/9/2022.

(2.) Learned counsel appearing for the petitioner, places reliance on an oral order passed by this Court in Special Civil Application No. 7886 of 2020 dtd. 13/8/2020, which read as under:

(3.) In light of the above referred decision, the petition is allowed. The respondents are directed to extend the benefits of leave encashment to the petitioner in light of the Resolution dtd. 17/10/1988 within a period of 15 weeks from the date of receipt of copy of this order.