LAWS(GJH)-2011-12-78

R D VALA MBP Vs. STATE OF GUJARAT

Decided On December 26, 2011
R.D.VALA MBP Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THE petitioners have made the following prayer in the petition:- 18(A) Your Lordships may be pleased to issue the writ of mendamas or any other writ order or direction, directing the respondents to promote the present petitioners w.e.f. the passing of the Gujarat Development Services Cl-II, examination by each petitioners and to give notional promotion with due date and to pay the back wages of the promotional post to the petitioners and to fix the seniority accordingly in the promotional post.

(2.) THE petition is opposed by the respondents by filing the reply.

(3.) REQUEST made by learned advocate Mr. Parikh appears to be reasonable and genuine and since during the pendency of the petition, petitioner Nos.1, 2 and 6 have already been promoted and if the case of rest of the petitioners is similar to the case of those petitioners, then it will be in the interest of justice to permit the petitioners to make representation so that the concerned respondent authority may look into the matter and if it is found that the petitioners are also entitled to promotion to the post of TDO and other benefits, the concerned respondent authority may take appropriate decision.