K.M. BHUT Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) The present petition has been preferred by the petitioner for appropriate writ to quash and set aside the order dated 01.05.2003/04.11.2004 for his promotion and it is prayed that the petitioner be treated as a regular District Judge with effect from 07.03.2000. Consequential, financial benefits are also prayed.

(2.) The short facts of the case are that the petitioner joined the judicial service with effect from 24.11.1981 as Civil Judge (JD) & Judicial Magistrate (First Class).

(3.) We have heard Mr.J.T. Trivedi, learned counsel appearing for the petitioner and Mr.G.M. Joshi for the respondent.