SALES TAX COMMISSIONER Vs. B G PATEL

JUDGEMENT

(1.) Delay condoned.

(2.) This petition for special leave arises from the order of the High Court of Gujarat in Special Civil Applications Nos. 12748 to 12757 of 1993.

(3.) The respondents-senior clerks who belonged to Scheduled Tribes represented to the Government to accord them the benefit of the proviso to Rule 11A of Gujarat Civil Services Classification and Recruitment (General) Rules, 1985 (for short, 'the Rules'). On denial thereof, they approached the Gujarat Civil Services Tribunal which by its order dated 5-2-1993 directed the petitioner to consider their cases for promotion giving them the benefit of the proviso. The Tribunal followed its earlier Full Bench judgment and had given direction accordingly. On revision, the High Court has confirmed the same.