LAKHAJI HAJAJI JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Reena Kamani for the petitioners and learned Assistant Government Pleader for the respondent state and its authorities.

(2.) The following prayer is made in this petition, "to declare the action of the respondents in not paying the amount of leave encashment to the extent of 300 days (unavailed privilege leave) to the petitioners as illegal, arbitrary and in violation of Article 14, 16 and 21 of the Constitution of India."

(3.) Learned advocates appearing for the parties were ad idem that the issue involved in this petition is covered by the decision of this court in Babarbhai Ambalalbhai Patel vs. State of Gujarat being Special Civil Application No. 6396 of 2018 decided on 17.1.2019.