B K RAO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two appeals by special leave are directed against the order dated April 17, 1979 in Miscellaneous Civil Applications Nos. 95-96 of 1979. The Appellants were holding temporarily the posts of Aval Karkuns when they presented the writ petitions in Special Civil Applications Nos. 995 of 1974 and 1628 of 1977 on the file of the High Court of Gujarat, when they were about to be reverted on the ground that they had not passed the revenue qualifying examination. The-said writ petitions were dismissed. Thereafter they filed two review petitions: Miscellaneous Civil Applications Nos. 95-96 of 1979 referred to above before the High Court, and they too were dismissed.

(2.) The appeals are filed against the order in the review petitions. The question for consideration in these cases is whether the appellants can continue to hold the posts of Aval Karkuns even though they have not passed the revenue qualifying examination prescribed by the Slate Government. The contention of the appellants before the High Court was that since they were allottees under the States Reorganisation Act, 1956 from the former State of Saurashtra, where there was no requirement of the passing of the revenue qualifying examination for promotion to the post of Aval Karkuns, they could not be called upon by the State of Gujarat to pass any examination in order to secure promotion to the carde of Aval Karkuns, in view of the provision in the State Reorganisation Act protecting their conditions of service which were prevailing before the State Reorganization Act came into force. At the hearing of these appeals Shri J. L. Nain, learned Counsel for the State of Gujarat, submitted that the State Government is willing to settle the dispute in accordance with the following terms :

(3.) Shri M. R. Barot, learned counsel for respondents 3 to 10 has no objection to the above formula indicated by Shri J. L. Nain.