STATE OF GUJARAT Vs. GNANESHWARY D. SHAH

JUDGEMENT

(1.) The appellants were the original respondents in Special Civil Application No. 9250 of 2013 which has been decided by the learned Single Judge on 01.12.2015, by which the learned Single Judge has directed the appellants to consider the case of the opponent herein for promotion as the Head of Department, Plastic Engineering, Government Polytechnic, Ahmedabad with the deemed date of 09.08.1998.

(2.) Being aggrieved and dissatisfied by the impugned order, the appellants - original respondents have preferred this Letters Patent Appeal against the opponent herein - original petitioner under Clause 15 of the Letters Patent Act.

(3.) The brief facts of the present case as mentioned in Special Civil Application No. 9250 of 2013 in paragraph?2 has been taken from the said paragraph, which are as under.