PADHIYAR MUNAF SATARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. Gautam Joshi, the learned Senior Counsel assisted by Mr. Vaibhav Vyas, the learned counsel for the appellant, Mr. Dipen Desai, the learned counsel representing the respondent Nos.4 and 5, Ms. Harshal N. Pandya, the learned counsel appearing for the party seeking impleadment vide Civil Application No.1 of 2020 and Mr. Dharmesh Devnani, the learned AGP for the State respondents.

(2.) With the consent of the learned counsels for the parties, we have heard the appeals as also the pending applications.

(3.) The appeal was preferred assailing the correctness of an interlocutory order passed by the learned Single Judge declining to grant interim relief in the writ petition. At some stage, the Division Bench passed an order on 3.5.2019 holding that it will be open for the Departmental Promotion Committee to take a decision regarding promotions but not to implement the same without permission of this Court.