JITESHKUMAR V CHOTAI Vs. DISTRICT JUDGE RAJKOT

JUDGEMENT

(1.) Heard Mr.J.R.Nanavati, learned counsel appearing for the petitioner, Mr.Paresh Upadhyay and Mr.G.M.Joshi, learned counsels representing respondents No.1 and 2 respectively.

(2.) By means of instant Special Civil Application, under Article 226 of the Constitution of India, instituted in the year 1991, the petitioner seeks to challenge the decision of the Advisory Committee, rendered on 27th November, 1987, in the matter of selection by promotion to the post of English Stenographer, Grade-I, in the Rajkot District Judgeship.

(3.) In the selection in question, the petitioner was one of the four candidates. It is not in dispute that he was eligible for consideration at the selection which was on the basis of seniority-cum-merit.