KANSINH KALUSINH MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule on behalf of respondent State. With the consent of learned advocates for the parties, the petition is taken up for final hearing today.

(2.) By way of the present petition, the petitioners seek a writ of mandamus or writ in the nature of mandamus or any other appropriate writ directing respondents to grant second higher pay scale to the petitioners and promote the petitioners to the posts of Head Clerk - Class III from Senior Clerk - Class III holding that the petitioners are not required to pass the departmental examination as per Rule 3(3) of the notification dtd. 31/3/2015 at Annexure C to the petition.

(3.) It is the case of the petitioners that they were appointed as Junior Clerks in the police department on different dates and thereafter they have been promoted to the post of Senior Clerk - Class III. Relevant dates of appointment as Senior Clerks of the petitioners have been set out in the petition.