PRAVINBHAI JASUBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.N.K. Majmudar for the petitioner and learned Assistant Government Pleader Mr.Ishaan Joshi for the respondent.

(2.) The present petition was filed to get set aside the communication dated 05th August, 2014 as contrary to the statutory rules of revision of pay and violative of Government Resolution dated 03rd October, 2012. In the next, the petitioner prayed to direct the respondent authorities to decide his representations dated 22nd October, 2015 and 23rd November, 2016 expeditiously. The third prayer was to direct the respondent authority concerned to consider the petitioner for promotion to the post of Assistant Director, Animal Husbandry, Class-II without considering the adverse entries in the aforesaid communication dated 05th August, 2014.

(3.) During the pendency of the petition, amongst other orders, following order came to be passed by the Court on 05th August, 2020.