DINESHBHAI LAXMISHANKER MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is filed by the appellant - original petitioner challenging the validity and correctness of the order dtd. 25/9/2018 passed in Special Civil Application No. 5974 of 2016.

(2.) The prayers that were made before the learned Single Judge were to give direction to the original respondents to immediately release the arrears in scale of Rs.5,200.0020,200/- (meant for skilled labour). It was further prayed to issue directions to immediately release the gratuity amount and unavailed privilege leave to the extent of 300 days.

(3.) The learned Single Judge after hearing both the parties, came to the conclusion that insofar as principal relief to grant pay- scale of skilled category is concerned, had no merits. The learned Single Judge further held that the claim of the petitioner for release of gratuity and unavailed privilege leave for 300 days are concerned, the same are required to be duly considered and in that aspect, the learned Single Judge held that the petitioner on two scores that is of gratuity and unavailed privilege leave succeeds and it directed the respondent authorities to release the gratuity to that extent.