STATE OF GUJARAT Vs. DILIPBHAI MULJIBHAI SOLANKI

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent, challenging the judgment and order, dtd.: 18/1/2022, passed by the learned Single Judge in Special Civil Application No. 16228 of 2020, whereby, the present appellants-original respondents have been directed to extend the benefit of 300 days privileged leave along with revised pensionary benefits, including terminal benefits, and to re- compute the pension in case of the opponents-original petitioners, accordingly.

(2.) Learned AGP, Mr. Desai, appearing for the appellant submitted that, recently, in similar type of case, this Court has passed the order, dtd.: 13/4/2023, in Letters Patent Appeal No. 481 of 2023, wherein, there is reference of the Government Resolution dtd. 7/10/2022, issued by the State Government.

(3.) Heard. The order, dtd.: 13/4/2023, passed by this Court in Letters Patent Appeal No. 481 of 2023 reads as under,