PARSHUBHAI BHIKHUBHAI CHAVADHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking benefit of 300 days leave encashment.

(2.) Heard Mr.H.B.Singh, learned advocate for the petitioners. He submitted that petitioners were working with the respondent - Forest Department and all have put more than 25 years of service. All the petitioners were confirmed after putting their 10 years of service from the date of their initial appointment and they are getting pension and other retiral benefits. However, the benefits of 300 days leave by way of leave encashment has not been extended to them. The details of services rendered by each of the petitioners has been given at Annexure 'A' to the petition. In support of his submission, he relied upon the decision of the Hon'ble Supreme Court decision in the case of The State of Gujarat & Ors. vs. Mangalbhai Nanbhai Baria & Ors . in SLP (C) No.7229 of 2022.

(3.) Rule. Ms. Nirali Sarda, learned Asst. Government Pleader waives service of rule on behalf of respondent - State.