BALDEVBHAI SHAKABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP, waives service of rule for the State - respondents. With consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) As far as the prayer of leave encashment is concerned, the same for the present, shall not be granted to the petitioner. His case for such benefits be considered subject to the outcome of the decision of the Hon'ble Supreme Court in the pending Special Leave to Appeal.