STATE OF GUJARAT Vs. AMRISH G PAREKH

JUDGEMENT

(1.) WE have heard learned Assistant Government Pleader Mr. N.J. Shah for the appellants and learned counsel Mr. I.S. Supehia for the respondent.

(2.) THIS intra court Letters Patent Appeal has been filed challenging the judgment of the learned Single Judge dated 27.7.2010 passed in Special Civil Application No.4097 of 2010, by which the adverse remarks have been expunged.

(3.) THE petition is allowed. THE adverse remarks, "Not suitable for public dealing post", and "Not suitable for field posting" made in the Annual Confidential Reports of the petitioner for the years 2006-2007 and 2007-2008 respectively, are expunged. THE petitioner's case for promotion to the post of Inspector of Stamps will be considered by the respondent-authorities, without taking into consideration the aforesaid adverse remarks, as they are expunged by this order. In case the petitioner is otherwise found to be fit for promotion, he will be considered for promotion from the date on which his juniors are promoted, or from the date he was otherwise eligible to be promoted, whichever is later."