JADAVJI BHIMJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. With the consent of the learned advocates appearing for the respective parties, taken up for final hearing. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of rule on behalf of the respondent - State.

(2.) Heard Mr.Mukesh H. Rathod, learned advocate for the petitioner and Mr.Kurven Desai, learned AGP, for the respondent - State. The prayer made in this petition is to issue a writ of mandamus directing the respondents to quash and set aside the order dtd. 29/1/2020 by which the petitioner's request for counting past services from the initial date of appointment for the purposes of gratuity and encashment of 300 days leave was rejected.

(3.) Having heard the learned counsels appearing for the respective parties, as far as the issue of leave encashment of 300 days is no longer res integra.