KALUBHAI MOHANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The draft amendment dtd. 3/9/2019 is allowed.

(2.) The present Special Civil Application is filed with a prayer to release the benefits of 300 days unavailed privilege leave in favour of the petitioners as envisaged in the Government Resolution dtd. 17/10/1988 with 12% interest per annum.

(3.) It is submitted by learned advocate Mr.Murali Devnani, learned advocate for the petitioners, that by G.R. dtd. 7/10/2022, now the issue has been settled. The State Government has taken a policy decision to grant leave encashment to the Daily Wagers who are granted benefits of G.R. dtd. 17/10/1988. He has further placed reliance on the decision of this Court where leave encashment has been granted which has been confirmed till the Hon'ble Supreme Court vide order dtd. 1/9/2022 in Special Leave to Appeal ((THELAW)) No.7229 of 2022.