Raval Jayanti Shankarbhai vs State Of Gujarat
2023 Latest Caselaw 2116 Guj

     C/SCA/3583/2023                                ORDER DATED: 06/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CIVIL APPLICATION NO. 3583 of 2023
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                       RAVAL JAYANTI SHANKARBHAI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
SAN ASSOCIATES LLP(8655) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,3,4,5,6,7,8,9
for the Respondent(s) No. 2,3
MS NIRALI SARDA, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                             Date : 06/03/2023

                              ORAL ORDER

1. The present petition is filed with the following

prayers:

"14(A) xxxx

(B) YOUR LORDSHIPS may be pleased to issue a Writ of

mandamus or a writ in the nature of mandamus or any

other appropriate Writ, order or direction, to declare and hold that the Petitioners are entitled for encashment of leave

to the extent of 300 days at par with other permanent

employee of the respondent as recorded in the service book

of the Petitioners; and further direct the respondents to

forthwith pay the same to the Petitioners, preferably within

a stipulated period as may be deemed fit by this Hon'ble

Court.

(C) xxxx"

2. Heard learned advocate Mr.Alok Thakkar for

C/SCA/3583/2023 ORDER DATED: 06/03/2023

the petitioner and learned AGP Ms.Nirali Sarda for the

respondent no.1.

3. Considering the fact that the issue involved

herein is only pertaining to leave encashment which is

covered by various Government Resolutions and also

various judgments which are annexed with the petition

being Special Civil Application No.1945 of 2014 dated

8.7.2015, Letters Patent Appeal No.1614 of 2019 dated

13.9.2019 and also the Government Resolution dated

21.10.2022 issued by respondent no.2 herein, it will be

appropriate to direct the concerned respondents to

consider the case of the present petitioner, as

expeditiously as possible, preferably within six weeks from the date of receipt of this order in accordance with

law and communicate to the petitioner about the decision

taken within two weeks thereafter. Directed accordingly.

4. This petition is disposed of in above terms.

Direct service is permitted.

(SANDEEP N. BHATT,J) SRILATHA