HASAMBHAI AADAMBHAI SUMRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of respondent State and Mr. H.S Munshaw, learned advocate waives service of notice of rule on behalf of respondent no. 2.

(2.) Heard learned advocates for the parties.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioners have prayed for a relief that the benefits of 300 days' unavailed privileged leave in favour of the petitioners be released.