MEETA DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, under Articles 14, 16 and 226 of the Constitution of India, the petitioner has challenged inaction on the part of the respondents and prayed, inter alia, that:-

(2.) The facts giving rise to present petition are that the petitioner was serving as 'Head Clerk' in the office of respondent No 4. The petitioner was appointed as 'Junior Clerk' on 21/12/1979 and then promoted as 'Senior Clerk' on 4/6/2003. The petitioner was given the deemed date of promotion of Senior Clerk as 8/11/1992. Lastly the petitioner was promoted to the post of 'Head Clerk' on 7/12/2010. The petitioner was granted the first higher grade scale from 7/2/1989 as per the Government Resolutions dtd. 5/7/1991 and 16/8/1994.

(3.) Heard Mr. Abhisst Thaker, learned Counsel for the petitioner and Mr. Aditya Jadeja, learned Assistant Government Pleader for the respondents.