HIRABHAI NANABHAI BHOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged the inaction on the part of the respondents of not extending the benefits as per the Government Resolution dtd. 17/10/1988.

(2.) Learned advocates for the petitioner Mr.Dipak R. Dave has submitted that the petitioner was not given the benefits as per the award of the Labour Court dtd. 21/7/1997, with consequential benefits and also not granted the benefits of leave encashment. He has relied on the earlier order passed by this Court and also on the Government Resolution. He has further submitted that except these, there is no dispute with regard to the other benefits, as they are given to the petitioner by the respondents, as supported by the affidavit in reply filed by the respondent authority, more particularly para 12 thereof. Learned AGP Mr.Krutik Parikh for the State has drawn attention to the affidavit in reply and has submitted that most of the prayers are satisfied except the leave encashment and effect of benefit from the date of award.

(3.) In view of above, the only prayers of the petitioner, which need to be decided by this Court, are as follows :