SAVITABEN H DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Raval, learned advocate for the petitioner, and Mr. H.K.Patel, learned AGP for the respondent ? State.

(2.) IN present petition, after hearing the petitioner, the Court [Coram: Hon'ble Mr. Justice Anant S. Dave] passed order dated 18.10.2011 directing office to issue notice making it returnable on 21.11.2011. Since then and despite the order dated 26.3.2012, any reply affidavit resisting the petition has not been filed.

(3.) ON the other hand, Mr. Patel, learned AGP for the respondent ? State, has submitted that so far as the persons concerned in Special Civil Application Nos.2904 to 2907 of 2008 are concerned, they had expressly mentioned in their application that juniors to the said persons were promoted. He also submitted that the Court passed the order dated 5.10.2009 in Special Civil Application Nos.2904 to 2907 of 2008 in light of the said facts; however, in present case, the petitioner has not made out such case. Mr. Patel, learned AGP, submitted that the only request which is made in present petition is that the petitioner may be granted relief of deemed date and other benefits, including benefit of pay fixation w.e.f. 30.7.1982, however, any case in support of the said order is not made.