STATE OF GUJARAT Vs. DHANUBHA CHANDUBHA JADEJA

JUDGEMENT

(1.) Heard Ms.Nirali Sarda, learned AGP for the petitioner-State and Ms.Khushbu Chhaya, learned advocate for the respondent.

(2.) Challenge in this petition is to the order below Recovery Application No. 28 of 2013 by which the Labour Court opined that the respondent, pursuant to the Resolution dtd. 17/10/1988, is entitled to leave encashment. Accordingly, the Labour Court has ordered payment of Rs.1,22,380.00 by its award.

(3.) The Hon'ble Supreme Court in SLP No. 7229 of 2022 dtd. 1/9/2022, passed the following order: