JAYANAND BAHUGUNA Vs. CHIEF SECURITY COMMISSIONER

JUDGEMENT

(1.) HEARD Mr. Mahendra K. Patel learned advocate for the petitioner and Mr. Anal S. Shah learned advocate for the contesting respondents.

(2.) BY way of this petition, challenge is made to the action of the respondents authorities of not releasing promotion of the petitioner on the post of Inspector Grade-II inspite of the fact that the case of the petitioner was considered for such promotion and the petitioner was found suitable for said promotion and as a matter of fact, his name was included in the memorandum dated 8.8.2000 for this purpose.

(3.) IT is stated by the learned advocate for the petitioner that the date on which the case of the petitioner was considered for promotion, there was no adversity against the petitioner. Not only that, even at the time of issuance of actual promotion order on 8.8.2000, there was nothing against the petitioner and inspite of that, the petitioner was not given promotion.