State Of Gujarat vs Ravjibhai Kababhai Muliya
2023 Latest Caselaw 8614 Guj

Gujarat High Court

State Of Gujarat vs Ravjibhai Kababhai Muliya on 12 December, 2023

                                                                             NEUTRAL CITATION




     C/SCA/13259/2022                          ORDER DATED: 12/12/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 13259 of 2022

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                     STATE OF GUJARAT
                           Versus
               RAVJIBHAI KABABHAI MULIYA
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Appearance:
MS MEGHA CHITALIYA, AGP for the Petitioner(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
UNSERVED EXPIRED (N) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                          Date : 12/12/2023

                            ORAL ORDER

1. The State has filed this petition challenging the award of the Labour Court, Rajkot dated 09.12.2021 in Recovery Application No. 35 of 2014 whereby the petition was directed to pay an amount of Rs.51,500/- towards leave encashment.

2. Learned Assistant Government Pleader Ms. Megha Chitaliya submitted that now the issue in relation to payment towards leave encashment, has been settled by the Hon'ble Supreme Court under order dated 01.09.2022 rendered in Special Leave Petition (Civil) No.7229 of 2022. Moreover, pursuant to the decision of the Hon'ble Supreme Court, Government Resolution dated 07.10.2022 has been issued by the State for implementing the judgment of the Hon'ble Supreme Court. She further submitted that during pendency of this

NEUTRAL CITATION

C/SCA/13259/2022 ORDER DATED: 12/12/2023

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petition the amount towards leave encashment has been paid vide cheque No. 726182 on 17.12.2022 to the legal heirs of the deceased workman.

3. In view of above the grievance of the petitioner for nonpayment of leave encashment does not survive and hence, this petition is accordingly disposed of.

(MAUNA M. BHATT,J) SHRIJIT PILLAI