LAWS(GJH)-2011-12-158

JOGA SINGH Vs. UNION OF INDIA

Decided On December 07, 2011
JOGA SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WE have heard Mr. Biren Vaishnav, learned counsel holding brief of Mr. Harshal H. Shah appearing for the petitioner, Mr. Shakeel A. Qureshi, learned counsel appearing for respondent No.1 and Mr. S. H. Sanjanwala, learned Senior Counsel assisted by Mr. Dilip L. Kanojiya appearing for respondent Nos.2 & 3.

(2.) THE petitioner claimed promotion from Grade - III (3) to Grade - IV (4). His request was rejected by the order dated 17.06.2003 on the ground that he was not found fit for promotion and ultimately the petitioner has been promoted w.e.f. 01.04.1999. THE petitioner claimed that he ought to have been promoted w.e.f. 01.04.1998 and he filed Original Application No.317 of 2004 with M.A. No.380 of 2004 and 228 of 2005. THE Original Application has been dismissed on 14.10.2005.