PANDYA AKSHAYKUMAR DAMODAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx

(2.) XXXX XXX

(3.) The learned Advocate Mr. Goswamy for the respondent Nos. 3 to 19 vehemently submitted that the order is just and proper and long awaited justice is done to respondent Nos. 3 to 19. But then, the learned Advocate for the respondent Nos. 3 to 19 could not support his submission by any provision of law, which provides for granting seniority which retrospective date. In absence of any specific provision authorizing the Authority to grant retrospective seniority, the order is required to be quashed and set aside to the extent it confers seniority on respondent Nos. 3 to 19 with retrospective effect.