A.B. PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT appeal has been filed challenging the order dated 11.12.2007 passed by the learned Single Judge of this Court in Special Civil Application No. 29916 of 2007 whereby the prayers for quashing and setting aside the letter dated 01.05.2006, order dated 23.08.2006, letter dated 07.11.2007 and the prayer to direct the respondents to ignore the adverse remark for the period from 09.05.2005 to 31.03.2006 and to consider the case of the petitioner for promotion to the post of Sheristedar and to promote him from 20.07.2007 with all consequential benefits were rejected. Heard Mr. Supehia, learned advocate for the appellant and Mr. J.K. Shah, learned AGP appearing for respondent State.

(2.) IT is the case of the appellant that he is serving as Maintenance Surveyor in the office of the City Survey Superintendent No. 2, Surat and that vide order dated 20.07.2007 passed by respondent No. 3 many persons barring the appellant were promoted to the post of Sheristedar. Aggrieved by the same the petitioner filed Special Civil Application No. 18818 of 2007 challenging the said action. Pursuant to the directions of this Court vide order dated 17.09.2007, the case of the appellant was placed before the Departmental Promotional Committee and on 07.11.2007 the appellant was informed that he could not be promoted in view of the adverse remark against him. The petitioner challenged the same before the learned Single Judge by filing Special Civil Application No. 29916 of 2007 which was rejected.

(3.) MR . J.K. Shah, learned AGP supported the impugned orders and the action of the respondents and submitted that no interference is called for in the matter.