RASIKBHAI HARIBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking benefits of 300 days unavailed leave as per the Government Resolution dtd. 17/10/1988.

(2.) Brief facts of the case are as under:

(3.) The petitioner was working with the respondent as permanent 'Rojamdar' (work charge labourer). He was working since 24/11/1981 and retired upon attending the age of superannuation on 30/6/2022. The petitioner upon completion of 5 years and 10 years continuous service was granted benefits of Government Resolution dtd. 17/10/1988 and was also granted benefits of pay commission accepted by State - Government from time to time. It is case of the petitioner that as he was entitled for the benefits of 300 days leave encashment as per the Government Resolution dtd. 17/10/1988, he made representation, however, the same has not been heeded till date. Legal notice dtd. 9/11/2022 has also been served to the respondent with an averment that in other similarly situated employees, the said benefits have been granted. As the petitioner was not extended the said benefits present petition is filed.