JAYANTILAL VIRCHANDBHAI SHRIMALI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present petition is filed claiming leave encashment which has not been granted to the petitioners herein.

(3.) By way of this petition, the petitioners are claiming for the following relief :