STATE OF GUJARAT Vs. NATHIBEN NARANBHAI SANDPA

JUDGEMENT

(1.) State has filed this petition challenging the judgment and order dtd. 9/12/2021, passed by learned Labour Court, Rajkot in Recovery Application No.18 of 2016, wherein learned Labour Court directed the payment of Rs.2,15,340.00 towards leave encashment with cost of Rs.5,000.00 to be paid to the respondent No.1 herein within 30 days from the date of order.

(2.) Brief facts are as under:

(3.) Aggrieved by the order dtd. 9/12/2021, the present petition is filed by the petitioner- State.