M A VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. I.S.Supehia for the petitioner and learned AGP Mr. N.D.Gohil appearing on behalf of respondents.

(2.) The case of the petitioner is that he was serving as Additional Assistant Engineer under respondent No.1 and, his case for promotion to the post of Deputy Executive Engineer has not been considered because of the conscious decision taken by the respondents to initiate the departmental inquiry against the petitioner and, therefore, petitioner is superseded and his junior has been promoted to the post of Deputy Executive Engineer on 15.6.1999.

(3.) Learned advocate Mr. Supehia appearing on behalf of the petitioner has submitted that this Court (Coram: Ms. R.M.Doshit,J) has passed an order dated 2.2.2000 in Civil Application No. 356 of 2000 with a direction to the respondents to grant ad hoc promotion to the petitioner to the post of Deputy Executive Engineer. The said order is quoted as under: