VAJESINH UDESINH WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present petition is filed claiming leave encashment which has not been granted to the petitioner.

(3.) By way of this petition, the petitioner is claiming for the following reliefs :