PABHUDAS BHANUDAS PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Assistant Government Pleader Ms. Dharitri Pancholi 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: - The petitioner was appointed as direct recruit Junior Clerk on 9/4/1981 and thereafter promoted on several occasions and retired as Sales Tax Officer Class-II, Ahmedabad on 30/4/2018. It is the case of the petitioner that the petitioner had worked with respondent Department for more than 37 years diligently and no disciplinary proceedings are pending against him. Despite that, his leave encashment for his earned leave, was withheld and not paid till date, aggrieved by which present petition is filed.