DIRECTOR GENERAL OF POLICE Vs. HUSEN ALIAS GAHA

JUDGEMENT

(1.) The present Second Appeal is preferred challenging the judgement and order dated 26th April, 1991 passed by the learned Joint District Judge, Bhavnagar, in Civil Reg. Appeal No. 141 of 1984, whereby the Court was pleased to pass the following order:

(2.) The case of the appellant is that on 7th July, 1980, the Superintendent of Police, Wireless, State of Gujarat issued a circular inviting applications for the post of electrician from and amongst the police constable having education and qualification and from those who falls within the specified age group. A copy of that letter dated 7/07/1980 is made available for perusal, wherein, it is stated that the police constables, who possess the following qualifications and are willing to be recruited as electrician, their names should be sent by 31/07/1980 : Educational qualification :

(3.) This appeal involves a short question as to whether the respondent herein, who was selected, and was placed at Serial No. 6 in the list, but was not appointed on the post of electrician, should be given that appointment, as ordered by the learned Joint District Judge, Bhavnagar.