RAMJIBHAI HAMIRBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Nilam Chauhan with learned advocate Ms.Ratna Dubey on behalf of the petitioners and learned Assistant Government Pleader Mr.Sahil Trivedi on behalf of the respondent - State.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader Mr.Trivedi waives service of rule on behalf of the respondent - State.

(3.) Vide an order dated 25.09.2023, this Court had issued notice for final disposal upon the respondents, more particularly considering the grievance raised by the petitioners that though only a show cause notice had been issued to the petitioners in contemplation of a disciplinary proceedings and whereas on the basis of the show cause notice itself the petitioners had been imposed with the punishment of stoppage of increment for three months, yet, only relying upon the show cause notice, the case of the petitioners had been placed in a sealed cover, resulting in the petitioners being denied promotion when persons similarly situated and juniors to the petitioners had been promoted.