LALAJIBHAI VELABHAI PADSARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Meet Thakkar, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a writ and/or direction that the petitioner be given promotion from 7/7/2021 i.e. the date from which his juniors were promoted as per the gradation list.

(3.) The case of the petitioner is that in the seniority list of Beat Guard published on 19/6/2021, the petitioner was shown at Sr. No. 5 based on the date of his passing CCC examination on 2/1/2010. The final seniority list after certain modifications was published on 30/6/2021 showing him at Sr. No. 55 and the date of passing departmental examination as 4/7/2019.