KALUBHAI CHHAGANBHAI MAHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs:-

(2.) It is submitted by learned advocate Mr. Krishnan M. Ghavariya appearing for Ms. Archana Amin, learned advocate for the petitioner, 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 (C) No.7229 of 2022.

(3.) Learned AGP Ms. Tejal Rajput for the respondents does not dispute the legal position and submits that vide G.R. dtd. 7/10/2022, the State Government has taken a policy decision to grant leave encashment to the employees, who are granted benefits of the G.R. dtd. 17/10/1988.