SHETH MAHESH KANCHANLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is filed by the appellant - party appearing in person challenging the correctness of the judgment and order dtd. 27/9/2016 passed in Special Civil Application No. 5648 of 2002.

(2.) The prayers that were made in the writ petition were to issue directions to pass necessary writ and also to issue direction to consider the case of the appellant - original petitioner, who is appearing as party-in-person, to be promoted to all such posts on the day when his fellow batch-mate Shri S.S. Rathore is promoted to such posts. It was further prayed to quash and set aside all the charge sheets and adverse remarks against the original petitioner and to consider his case for promotion to all such posts which were available to him. It was also prayed to quash and set aside the consequential orders of penalty passed by the respondent authority and further to consider the case of the petitioner for equal wages and perks to that given to the "Engineer's Representative" of Gujarat State Highway Project. Thus, the petitioner had preferred the writ petition with such manifold prayers.

(3.) The learned Single Judge after considering the submissions canvassed by the respective parties was pleased to dismiss the petition. However, insofar as prayer with regard to deemed promotion is concerned, it was directed by the learned Single Judge to the concerned authority to look into once again and after considering the material on record directed to the authorities to take appropriate decision and as such, with the said observations, the petition was disposed of.