DINESHBHAI KANAIYALAL VYAS Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) This petition is filed with the following prayers:-

(2.) The facts referred in the petition are as under: -

(3.) Heard learned advocate Mr. Himanish Japee for the petitioner. He submitted that admittedly the petitioner cleared Vikas Seva Cadre Examination on 5/8/1986. Thereafter, he was promoted to Class-II by an order dtd. 24/5/2001. Since, he was not granted the promotion upon passing the examination he filed a petition and accordingly an order dtd. 15/3/2017 was passed giving him deemed date of promotion in Class-II w.e.f. 17/5/1989. He submitted that since the seniority was not rearranged, he could not be considered for promotion in Class-I cadre from the date of passing departmental examination and therefore, respondent authorities may be directed to rearrange the seniority and to grant petitioner deemed date of promotion. Learned Advocate submitted that the petitioner being meritorious and having passed the Vikas Seva Cadre Examination on 5/8/1986, if his seniority is rearranged, he would be entitled for deemed date of promotion as prayed for.