RAVINDRAKUMAR KANTILAL MODI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Rule in SCA Nos.5914, 9624, 7708, 10989 & 9127/01. So far as SCA Nos. 7830, 3132, 3133, 8735, 8737, 8739, 8763, 6465 & 6466/02 are concerned, they were already admitted. Respective advocates appearing on behalf of the respondent corporation have waived service of rule where rule is issued today. With the consent of the parties matters are taken up for final hearing.

(2.) Since more or less common questions are involved and common facts are there, they are being dealt with by this common judgment.

(3.) The present group of petitions are comprising of four categories, i.e. (i) persons who have been granted promotion on temporary basis from the post of Clerk to the post of Junior Assistant, (ii) the persons working in Jamnagar Depot and question for their interse seniority is raised, (iii) persons who have passed the requisite examination and they have been granted promotion on temporary basis to the higher post and (iv) persons who have been not only granted promotion to the first higher cadre but they have further been granted promotion to the next higher cadre and have been promoted thereafter also.