BABUBHAI DHUDABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader for the Respondent - State.

(2.) With the consent of the learned counsels for the respective parties, all these petitions are taken up for final hearing today.

(3.) The issue involved in these petitions with regard to extending the benefits of Leave Encashment from the due date is now settled in light of the State's SLP No.7229 of 2022 being dismissed by the order of the Hon'ble Supreme Court dtd. 1/9/2022 which reads as under: