INDRAJIT NANDLAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service for rule on behalf of respondent Nos. 1 and 2.

(2.) This petition under Article 226 of the Constitution of India is fled by the petitioner with following prayers:-

(3.) Essentially, it is the case of the petitioner that as the petitioner was selected under the scholarship program for further studies in his discipline in Japan, he had to leave for Japan for particular period and that he had undertaken the necessary procedure however, the authorities have at the relevant time not considered the applications made by the petitioner and have treated the petitioner to be on leave without absence. Therefore, the condition of service of the petitioner is affected as the petitioner is not considered for promotion.