JAGDISHCHANDRA S CHETTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions involve common questions on law and facts and hence, they are disposed of by this common judgment.

(2.) S.C.A. No.2970/1993 : The petitioner herein has prayed to direct the respondents to promote him to the post of Executive Engineer as if he has joined the service on 05.12.1968 or by considering his actual date of appointment to the post of Deputy Executive Engineer on 31.08.1978, with all consequential benefits and also to grant the deemed date for the post of Executive Engineer from the date on which his immediate junior one R. K. Prajapati was promoted to the post of Executive Engineer.

(3.) S.C.A. No.2970/1993 : The petitioner herein joined the services of the respondents as Work-charge Junior Engineer on 05.12.1968. On 01.08.1969 the petitioner was appointed as a temporary Junior Engineer on condition of his passing the examination conducted by the Panchayat Selection Board. On 11.07.1970, he passed the said exam. By order dated 17.08.1978, the petitioner was promoted to the post of Deputy Executive Engineer.