A.S. Supehia, J. - (1.)Rule. Learned advocate Mr. Y.J. Patel waives service of notice of rule for and on behalf of the respondent.
(2.)In the present writ petition, the petitioner has prayed for quashing and setting aside the order dtd. 15/2/2018 passed by the Labour Court, Surendranagar in Recovery Application (C-2) No. 105 of 2011.
(3.)It is the case of the petitioner that he is entitled to the amount of leave encashment and accordingly, he filed an application under Sec. 33C(2) of the Industrial Disputes Act, 1947 (I.D. Act) for recovery of the amount of Rs.2,83,611.00 from the respondent along with 20% interest.