STATE OF GUJARAT Vs. BAROT TRIKAMBHAI DUNGARBHAI

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent assails the correctness and validity of the order passed by the learned Single Judge on 5/4/2016 in Special Civil Application No.533 of 2014.

(2.) The prayer as prayed for by the respondent -original writ petitioner in Special Civil Application No.633 of 2014 was to direct the authorities forthwith to give deemed date of promotion of 1/6/1983 to the petitioner in the cadre of Clerk (Class-III) and to give all consequential benefits together with interest @ 18% per annum to the petitioner. It was also prayed to direct the authorities to forthwith give deemed date of promotion in the cadre of Clerk (Class-III) as given to his junior Mr.Shanabhai Hathibhai Khant.

(3.) The learned Single Judge, after considering the arguments canvassed by both the parties, was pleased to allow the writ petition and grant the relief as prayed in the writ petition. Therefore, the learned Single Judge directed to give the deemed date of promotion on 1/6/1983 to the original petitioner in the cadre of Clerk (Class-III) with all consequential benefits including the pension but without any interest. This order is challenged by the State Authorities in the present appeal.