PRAVINCHANDRA VRAJLAL PANDYA Vs. COMMISSIONER

JUDGEMENT

(1.) Heard the learned advocates.

(2.) These petitions under Article 226 of the Constitution of India have been preferred by the employees of the Bhavnagar Municipal Corporation [hereinafter referred to as, "the Corporation"], the respondent no. 1 herein. The petitioners challenge the promotion order dated 1st June, 1988 promoting the respondents nos. 2 & 3, then Junior Clerks, to the post of Valuation Officer. With the consent of the learned advocates, both these petitions are disposed off by this common judgment.

(3.) petitioner in Special Civil Application No. 2987 of 1988 was at the relevant time serving as Junior Clerk and was holding the charge of the post of Octroi Sub-Inspector. The said petitioner possesses a Degree in Commerce, a Degree in Law and a Diploma in Local Self Government. The petitioner in Special Civil Application No. 3341 of 1988 was at the relevant time serving as a Junior Clerk. He possesses a Degree in Commerce, a Degree in Law and a Diploma in Local Self Government. The said petitioner has claimed that he was senior to the respondents no. 2 & 3. He was wrongly superseded in the matter of promotion to the post of Valuation Officer.