LAWS(GJH)-2022-3-1593

THAKORBHAI JERAMBHAI AHIR Vs. STATE OF GUJARAT

Decided On March 10, 2022
Thakorbhai Jerambhai Ahir Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present writ petition has been filed inter alia seeking following reliefs.

(2.) The petitioner is claiming deemed date of promotion to the post of Superintendent w.e.f. 2004.

(3.) The facts, in short, are that the petitioner was appointed as an Instructor, having qualification of diploma in Civil Engineering with ITI at respondent No.4-Navyug Vidhyabhavan Trust, which is fully grant-in-aid Institute. Thereafter, the petitioner was promoted to the post of Supervisor Instructor in the year 1996. It appears that thereafter, in the same year, the post of Supervisor was re-designated as Foreman.