K M GUNA THILAKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) IN pursuance of the suggestion of the Court and exercise undertaken by the High Court on its administrative side, certain developments have taken place.

(3.) TODAY , Mr. Kamal Trivedi, learned Advocate General and Mr. P.K. Jani, learned Government Pleader appearing on behalf of the State Government submitted that the State Government has issued the notification No. SCA/102008/5512/D dated 10.2.2010 of the Legal Department increasing the posts of Principal Private Secretaries to 50% strength of the feeder cadre of Private Secretaries with retrospective effect from 21.11.2008. Mr. Trivedi has further stated that the State Government has agreed that it is for the Honourable the Chief Justice to fix the eligibility criteria for promotion to the post of Principal Private Secretary under the provisions of Article 229 of the Constitution of India, as stated in Civil Application No. 13555 of 2010 in Special Civil Application No. 5512 of 2004.