MAHAMUNKAR SAMPATBHAI SITARAM- PSI Vs. SECRETARY

JUDGEMENT

(1.) On 30/7/2021, a Coordinate Bench of this Court, to which one of us J.B. Pardiwala, J. was a party, passed the following order;

(2.) An affidavit has been filed by the respondent No.4 - The Inspector General of Police (Administration) sworn on 29/7/2021, by Ms. Aishwarya Gupta, learned AGP appearing for the State respondents. Although Ms. Aishwarya Gupta, learned AGP, has prayed for adjournment on the ground of personal difficulty of the learned Government Pleader, but nevertheless, we have heard some of the submissions advanced by the respective counsel appearing for the different parties and we have also perused the affidavit received by us on behalf of the respondent No.4, referred to above.

(3.) We have heard Ms. Manisha Luvkumar Shah, the learned Government Pleader appearing for the State and Mr. Shalin Mehta, the learned senior counsel appearing for some of the opponents in the review applications. It appears from the aforesaid that all those 52 candidates who came to be promoted as PSI are to be retained on the very same post. We are informed that the show-cause notices of reversion which were earlier issued have been recalled.