KALAJI BECHARJI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGP waives service of notice of rule for and on behalf of the respondents - State.

(2.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(3.) Learned advocate for the petitioners submitted that the petitioners were appointed and had been working for more than three decades as Daily Wagers with the respondent department and considering their continuous service they claimed entitlement to leave encashment as well as pension and gratuity.