VASUDEVBHAI TRIBHOVANDAS DALSANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Assistant Government Pleader Ms. Nirali Sharda waives service of notice of Rule on behalf of respondent No. 1.

(2.) This petition is filed challenging non-payment of leave encashment as his retiral benefits, despite several representations.

(3.) The facts in brief are as under: -