C S BODAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners are aggrieved by the fact that the respondents have not maintained roster-point, while giving promotion, and that the persons junior to the petitioners have been granted promotion with deemed date effect. THE petitioners have, during the pendency of this petition, made representation on 14th March, 2008 to the respondent-authority for giving them promotion with a deemed date effect, which is pending to be decided upon by the respondent-authority.

(2.) IN view of the fact that the petitioners have already been promoted, though not according to their expectation, and in any view of the matter, their representation is pending, this Court, without entering into the merits of the case, disposes of this petition with a direction to the respondent authority to take decision on their representation as expeditiously as possible and in accordance with law. The decision would be taken preferably within a period of two months from the date of receipt of this order but not later than three months, in any case. Rule is made absolute accordingly with no order as to costs.