ADMINISTRATIVE OFFICER Vs. GOVIND PUNABHAI

JUDGEMENT

(1.) Heard learned Advocate Mr. HS Munshaw for the Appellants and learned Advocate Ms. Reena Kamani for the Respondent.

(2.) It is Judgment and Order, dtd. 1/2/2022 delivered by the learned Single Judge in Special Civil Application No.15893 of 2018, which is challenged by way of this Letters Patent Appeal.

(3.) The learned Single Judge, considering earlier decision of the Letters Patent Appeal No.315 of 2018, dtd. 27/8/2021, which was relied upon in Special Civil Application No.3061 of 2020, was pleased to grant benefit of 6th Pay Commission and benefit of leave encashment to the Original Petitioner.