MAJIDKHAN ANARKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are filed by the same petitioner challenging the action of the respondent-authorities not promoting the petitioner to the post of Police Sub- Inspector.

(2.) The relevant facts are that the petitioner was appointed as Unarmed Police Constable in the year 1983 and thereafter promoted as Head Constable in the year 2004.

(3.) Pursuant to an advertisement dtd. 11/5/2019 issued by the respondent No.2-Director General of Police and Inspector General of Police for the purpose of promotion to the post of Police Sub-Inspector, the petitioner applied for the same and passed the written as well as oral test. The petitioner, after clearing the physical test, was called for the interview and result thereof was declared on 2/10/2009 in which, the name of the petitioner was missing.