RAMANBHAI CHELABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dipak Dave, learned counsel for the petitioner and Ms. Surbhi Bhati, learned Assistant Government Pleader for the State - respondent.

(2.) Rule returnable forthwith. Ms.Surbhi Bhati, learned Assistant Government Pleader, waives service of rule on behalf of the State - respondent.

(3.) The petitioner, who had retired as a Government Labour Officer on 30/6/2015 has filed this petition claiming that he ought to have been promoted as Assistant Commissioner of Labour on the basis of his initial date of appointment as Government Labour Officer of 16/4/1993. This, according to the learned counsel for the petitioner is based on the recruitment rules known as "Recruitment Rules for the Post of Assistant Commissioner of Labour, Class-I" Recruitment Rules, 2011. For the purposes of promotion, an incumbent Government Labour Officer (for short'GLO') is required to have completed not less than eight years of service in the cadre of Government Labour Officer.