SHRIKRISHNA K YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit, service of which is waived by Mr. L.R. Pujari, Ld. AGP for respondents nos. 1 to 3 and Mr. Jayant P. Bhatt, learned advocate for respondents nos. 4 to 7.

(2.) The appellants who are the original petitioners have approached this Court under Clause 15 of the Letters Patent challenging the judgment of the learned Single Judge [Coram : P.B. Majmudar, J.] dated 3/07/2001 delivered in Special Civil Application No. 3183 of 1994. In the said petition the appellants had prayed for reliefs viz. to quash and set aside circular dated 15th May, 1993 by declaring it to be violative of constitutional provisions; to restrain the respondents from holding the qualifying examination till all the candidates named in the list at Annexure 'A' to the petition are given actual promotion to the post of Head Constable, Grade-II; to promote all the petitioners to the post of Head Constable, Grade-II with all consequential benefits; to issue direction to respondents not to appoint any candidate to the said post who would be clearing the qualifying examination subsequent to the petitioners. They also claimed certain incidental reliefs.

(3.) The facts and circumstances giving rise to the present proceedings in nutshell, can be stated as under: