STATE OF GUJARAT Vs. BHAVANABEN PARAGBHAI RAWAL

JUDGEMENT

(1.) Rule, returnable forthwith. Learned advocate Mr.Lamba waives service of notice of Rule on behalf of the respondent No.1.

(2.) At the outset, learned advocate appearing for the respondent namely Mr.Lamba states at bar that as the amount towards the leave encashment has already been paid with interest therefore, if the directions issued by this Court is set aside qua the relief of reinstatement then he would not have any objection.

(3.) This petition is filed under Articles 226 and 227 of the Constitution of India with the following reliefs: