DHULABHAI MANILAL NAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of present petition, the petitioner has raised the grievance by making following prayers.

(3.) When the matter is called out, the learned advocate for the petitioner submits that the petitioner is entitled for leave encashment and he has also drawn attention of this Court to the Government Resolution dtd. 21/10/2022 of Narmada, Water Resources, Water Supply and Kalpasar Department, Sachivalaya, Gandhinagar.