RAVAL JAYANTI SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed with the following prayers:

(2.) Heard learned advocate Mr.Alok Thakkar for the petitioner and learned AGP Ms.Nirali Sarda for the respondent no.1.

(3.) Considering the fact that the issue involved herein is only pertaining to leave encashment which is covered by various Government Resolutions and also various judgments which are annexed with the petition being Special Civil Application No.1945 of 2014 dtd. 8/7/2015, Letters Patent Appeal No.1614 of 2019 dtd. 13/9/2019 and also the Government Resolution dtd. 21/10/2022 issued by respondent no.2 herein, it will be appropriate to direct the concerned respondents to consider the case of the present petitioner, as expeditiously as possible, preferably within six weeks from the date of receipt of this order in accordance with law and communicate to the petitioner about the decision taken within two weeks thereafter. Directed accordingly.