BABABHAI SHANKARBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Assistant Government Pleader Ms. Nirali Sarda waives service of notice of Rule on behalf of respondent No.1.

(2.) This petition is filed challenging non- payment of leave encashment in the retiral benefits, despite representation.

(3.) The facts in brief are as under: - The petitioner was appointed as Junior Clerk on 16/8/1980 and thereafter promoted on several occasions and retired as Sales Tax Officer Class- II, Rajkot on 30/6/2018. It is case of the petitioner that he had worked with respondent Department for more than 38 years diligently and as on date no disciplinary proceedings are pending against him. Despite that, his leave encashment for his earned leave has been withheld and not paid till date, aggrieved by which, present petition is filed.