BHAVSINH JESINGBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Krutik Parikh, learned Assistant Government Pleader, waives service of rule on behalf of the respondent - State.

(2.) The prayer of the petitioner is to consequentially fix 31/5/2017 as the deemed date of first promotion of the petitioner to the post of Head Constable and then grant second promotion to the post of Assistant Sub Inspector from 21/12/2020 along with the difference of salary and other benefits from the said respective dates.

(3.) Mr.Sejpal, learned counsel for the petitioner, would submit that the Government Resolutions dtd. 2/1/2009 and 22/6/2010 clearly recognized Dr.Babasaheb Ambedkar Open University as a valid body to conduct the CCC Examinations.