Gujarat High Court

Babubhai Dhudabhai Parmar vs State Of Gujarat on 10 October, 2022

Bench: Biren Vaishnav

       C/SCA/5806/2022                                ORDER DATED: 10/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 5806 of 2022
                                   With
               R/SPECIAL CIVIL APPLICATION NO. 6395 of 2022
                                   With
               R/SPECIAL CIVIL APPLICATION NO. 8799 of 2022
                                   With
               R/SPECIAL CIVIL APPLICATION NO. 9184 of 2022
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                          BABUBHAI DHUDABHAI PARMAR
                                    Versus
                              STATE OF GUJARAT
==========================================================
Appearance:
MS ASHLESHA M PATEL(6127) for the Petitioner(s) No. 1,2,3,4,5
MR KURVEN DESAI, AGP for the Respondent(s) No. 1
MRS. HIRAL TRIVEDI(5986) for the Respondent(s) No. 2
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     CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                Date : 10/10/2022

                             COMMON ORAL ORDER

1. RULE returnable forthwith. Mr. Kurven Desai,

learned Assistant Government Pleader for the

respondent - State.

2. With the consent of the learned counsels for the

respective parties, all these petitions are taken up

for final hearing today.

C/SCA/5806/2022 ORDER DATED: 10/10/2022

3. The issue involved in these petitions with regard to

extending the benefits of Leave Encashment from

the due date is now settled in light of the State's

SLP No.7229 of 2022 being dismissed by the order

of the Hon'ble Supreme Court dated 1.9.2022 which

reads as under:

"Delay condoned.

In view of the Resolution No.W.C.E.-1588-(5)/(2)/G.2 dated 17-10-1988, the respondent employees are entitled to retirement benefits, gratuity, provident fund etc. In addition, they are entitled to two yearly optional leaves in total of 14 casual leaves, 30 days of earned leave and 20 days half pay leaves, as well as holiday on Sunday and during the national holidays/occasions.

In view of the aforesaid position, we do not find any good ground and reason to interfere with the directions given by the High Court to pay leave encashments on the retirement of the employees, as the same would pertain to encashment of the unused earned leaves. The payment is also in the nature of retirement 5 benefits.

However, it is clarified that the aforesaid directions would not be treated as granting the respondents a status of permanent or regular

C/SCA/5806/2022 ORDER DATED: 10/10/2022

employees.

Recording the aforesaid, the special leave petitions are dismissed.

Pending application(s), if any, stand disposed of."

4. In light of above, all these petitions namely; SCA

Nos.5806, 6395, 8799 of 2022 are allowed. The

respondents are directed to extend the benefits of

Leave Encashment to the petitioners as reiterated

by this Court in several decisions first in point of

time being that of in the case of State of Gujarat

and another v. Mahendrakumar Bhagvandas

and others vide order dated 18.3.2011 in Letters

Patent Appeal No.958 of 2001. Relevant portion of

the said decision reads as under:

"12 The sequence of events therefore suggests that more than once the issue which was before the learned Single Judge in the impugned judgment was set at rest, and therefore, in our opinion, the learned Single Judge did not commit any error of law in directing the present appellants to follow the judgments in letter and spirit and confer upon the petitioners all the benefits as indicated in the judgment in the case of Mahendrakumar Bhagvandas (supra)., and also

C/SCA/5806/2022 ORDER DATED: 10/10/2022

the judgments in the table above.

13 We are at pains to observe that even the learned Single Judge while allowing these petitions, observed as under:

"In such a scenario, it would be a sheer waste of time, money and energy for this Court to reinvest the said resources to address the issue identical to the one decided by the Division Bench of this Court. In such a context, this Court in V.A. Parekh Vs. State of Gujarat [2009 (5) GLR 3922] made following observations:

"(1) It is immaterial that in a previous litigation the particular petitioner before the Court was or was not a party, but if law on a particular point has been laid down by the High Court, it must be followed by all authorities and Tribunals in the State.

(2) The law laid down by the High Court must be followed by all authorities and subordinate Tribunals when it has been declared by the highest Court in the State and they cannot ignore it either in initiating proceeding of deciding on the rights involved in such a proceeding.

(3) If in spite of the earlier exposition of law by the High Court having been pointed out and attention being pointedly drawn to that legal position in utter disregard of that position proceedings are initiated, it must be held to be a willful disregard of the law laid down by the High Court and would amount to civil contempt as defined in Section 2 (b) of the Contempt of Courts Act, 1971." Further, this Court in SCA No.28470 of 2007 & allied matters, has made following observations in paragraph Nos.6, 8 and 9:

C/SCA/5806/2022 ORDER DATED: 10/10/2022

"6. In the opinion of this Court, once this Court settles the law, unless subsequently unsettled by the Higher Forum, it binds the State and it is the constitutional duty of the State to confer similar benefits to similarly situated persons without asking, in view of the equality clause contained in Articles 14 and 16 of the Constitution of India. It appears that ignoring the above referred constitutional position, each individual department of the State sticks to its individual view rather than abiding by law declared by this Court. Such an approach, in the opinion of this Court, is contrary to public interest.

8. It is noticed that this Court is flooded with number of identical matters, as noticed in Paragraph7. Number of decisions are rendered, reiterating the same issue over and over again. Once the High Court concludes a question of law, it has to be acted upon to the benefit of all similarly situated beneficiaries, irrespective of their filing the petition or other legal proceedings for claiming such benefits. If the judgment of the High Court settling the legal position is not implemented in the aforementioned manner, identical cases will go on multiplying, resulting into flooding of the litigation in already overburdened Courts. Not only that, considerable public time, money and energy gets involved in the avoidable litigation.

9. At times, it is noticed that different departments of the State would take their individual stand, contrary to the stand taken by the other department on the same or similar matter, perhaps

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because of lack of coordination between the two or more departments. It would be, thus, appropriate if the State evolves a policy to avoid the avoidable litigation as aforesaid. In fact, the State has already declared its litigation policy and it is desirable that under the said policy, the issue discussed in Paragraphs8 and 9 is addressed by the State to save public time, money and energy in avoidable litigation."

14 We are in complete agreement with the learned Single Judge and observe that there was no reason for the State to indulge into such litigious perseverance in spite of the issue having been settled as above. The present group of Letters Patent Appeals is accordingly dismissed."

5. In view of the aforesaid decision, the respondents

are directed to extend the benefit of GR dated

17.10.1988 in accordance with the decision

rendered by the Division Bench of this Court in LPA

No.958 of 2011 dated 18.3.2011, inasmuch as, the

petitioners shall be entitled to leave encashment and

counting of service from the date of joining for the

purposes of pension. The compliance of the direction

be carried out by respondents within a period of

twelve weeks from the date of receipt of copy of this

order.

C/SCA/5806/2022 ORDER DATED: 10/10/2022