STATE OF GUJARAT Vs. BACHUBHAI SHANKARBHAI VADI

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent against the order dtd. 4/2/2022 passed by learned Single Judge, whereby the learned Single Judge has allowed the petition filed by the respondent herein.

(2.) Heard learned AGP Mr. Kurven Desai for the appellants-original respondents.

(3.) Learned AGP submitted that the issue raised in the petition was with regard to the benefits of 300 days of unavailed privilege leave and revision of pension as well as gratuity calculating from the date of initial appointment of the original petitioner.