NANDUBEN K CHAUHAN Vs. SECRETRY

JUDGEMENT

(1.) PETITIONER , who was serving as Office Superintendent at the relevant time, approached this Court being aggrieved by non grant of monetary benefits after having given the deemed date of promotion.

(2.) THE petitioner has prayed that:

(3.) THE petition was filed in the year 2002. Reply is filed by the University (Gujarat Agricultural University). Along with the reply, Government Circular dated 9.3.1988 is produced and it is specifically mentioned in that circular that, in the cases of grant of deemed date and in the case of readjusted date, monetary benefits are not to be granted because for the grant of monetary benefits, there are statutory rules and therefore, only non monetary benefits like seniority, experience for the purpose of promotion, these benefits can be granted.