BHALESHKUMAR ALKHAJI ASARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jit Patel on behalf of the petitioner and learned AGP Mr. Utkarsh Sharma on behalf of the respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP Mr. Sharma waives service of notice of Rule on behalf of the respondent State.

(3.) A very short issue is raised in the present petition inasmuch as the petitioner who was recommended for promotion by a DPC, which was held on 4/2/2016, raises a grievance that though recommended by DPC concerned, actual promotion has not been given to the petitioner in view of a criminal complaint filed against the petitioner subsequent to the date of DPC i.e. on 19/5/2016. Facts stated briefly are that the petitioner was at the relevant point of time working as a Deputy Collector with the respondent State and whereas case of the petitioner along with other similarly situated persons was considered for promotion to the post of Gujarat Administrative Service (Class-I) (Sr. Scale).