G A PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard learned counsel for the parties and have gone through the orders passed by the learned single judge and the division bench of the high court of Gujarat. We do not find any ground to interfere with them except to the extent indicated hereafter. We notice that in the judgment of the division bench of the high court the following observations are made :-

(2.) We are of the view that it is unnecessary for the petitioner to file any fresh petition for seeking further relief as stated in the above directions. We now issue a direction to the State Govt. to consider the question whether the petitioner is entitled to promotion to class II cadre as a regular promote within 4 weeks from today, if the State Govt. has not already considered the case of the petitioner in that regard.

(3.) If the State Govt. has passed any order already on the above question it shall be communicated to the petitioner within two weeks. If the petitioner is aggrieved by the order which the State govt. has already passed or which it may pass hereafter he is at liberty to question it before the High court.