MUSTAK ABDULGANI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.V.K.Joshi learned advocate for the petitioner.

(2.) By way of this petition, the petitioner has prayed for granting him notional promotion to the post of Registrar of District Court with effect from 1/4/2016 and to grant monetary benefits and revised retiral benefits accordingly.

(3.) Facts in brief would indicate that the petitioner was appointed as a Sec. Writer on the establishment of Panchmahal District Court on 3/7/1978. He was thereafter promoted to the post of Senior Clerk with effect from 1/1/2006 and as head clerk on 1/7/2006. On 23/8/2007, the petitioner was promoted to the post of Bench Clerk, Appellate Court on the establishment of the Godhara District Court. The petitioner retired on superannuation on 31/5/2016.