KHIMJI MULJIBHAI ROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner seeks benefits of 6 th Pay Commission and 300 days Leave Encashment.

(2.) The issue is squarely covered by decision of this Court, rendered in Special Civil Application No. 3068 of 2020 dtd. 26/10/2021, which read as under:

(3.) The present petition is allowed in terms of order and directions issued in the above said Special Civil Application No. 3068 of 2020 dtd. 26/10/2021. The respondents are hereby directed to comply with the directions contained in the said special civil application within a period of eight weeks from the date of receipt of copy of this order. Petition is allowed, accordingly.