DALABHAI DEVSIBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of Rule.

(2.) By way of the present writ petition under Article 226 of the Constitution of India, the petitioner has, inter alia, sought a direction upon the respondents authority to grant promotion to the petitioner in the cadre of Senior Clerk w.e.f. 1994 and consequently to effect further promotion of the petitioner as Head Clerk, Office Superintendent and Accounts Officer, as per his seniority, consequent upon re-fixing the seniority of the Senior Clerk in the year 1993.

(3.) The brief facts of the case as enumerated in the petition are that: