VINODCHANDRA KANTILAL TANNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, petitioners have challenged the exclusion of the name of the petitioner in "the State Level Provisional Seniority List dtd. 17/07/2014 prepared by the Revenue Department, State of Gujarat, as, though petitioner is senior to one Mr. Mayurbhai N. Thakkar and though the name of the petitioner was above the said person in the Central Selection List, his name was excluded in the seniority list and the name of Mr. Mayur N. Thakkar was included at Sr.No.6153, the same being unjust and causing great prejudice to the petitioner and also affects his promotional avenues. The petitioner has prayed to issue a writ of mandamus or any other appropriate writ, order and/or directions directing the respondent authorities to show the name of the petitioner above the name of the respondent No.3 - Mayur N. Thakkar who is junior to the petitioner and shown at Sr.No.1064 by giving effect of deemed date in the provisional seniority list dtd. 17/4/2017 of Deputy Mamlatdar.

(2.) The facts giving rise to the present petition are as under:

(3.) SUBMISSIONS OF THE PETITIONER: