JASHUBHAI CHANDUBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioners have raised the grievance by making following prayers.

(2.) When the matter is called out, the learned advocate for the petitioners Mr. Dave submits that the petitioners are entitled for leave encashment as well as gratuity and he has also produced a copy Government Resolution dtd. 7/10/2022 before this Court. The same is taken on record.

(3.) Learned AGP Ms. Nirali Sarda appearing for the respondent authority submits that since the circulars are there, the dispute raised in the present petition by the petitioners about the leave encashment and gratuity can be redressed in terms of the Circular.