SURESH ARJANBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred present petition, under Articles 14, 16 and 226 of the Constitution of India challenging the impugned action on the part of the respondents for not considering the case of the petitioner for the promotion of the Assistant Sub Inspector, with below mentioned prayer:-

(2.) The brief facts giving rise to present petition are that the petitioner was performing duties as Unarmed Head Police Constable at Jamnagar and by order dtd. 17/3/2012 passed by respondent No.3, on the basis of the letter dtd. 9/3/2012 of the Superintendent of Police Jamnagar, he was transferred to Surendranagar District.

(3.) I have heard Mr. Hasit Joshi, learned Counsel for the petitioner and Ms. Megha Chitlia, learned Assistant Government Pleader for the respondents.