RADHABEN MANUBHAI SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of Rule on behalf of the respondents.

(2.) These petitions are filed seeking two reliefs, (i) the direction to the respondents to grant benefit of 300 days leave encashment, and (ii) to grant benefit of lumpsum compensation in lieu of compassionate appointment under Government Resolution dtd. 5/7/2011.

(3.) Facts, in brief, are as under: