URMILA D. PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal filed under Clause 15 of the Letters Patent, 1865, is directed against the judgment and order dtd. 24/11/2022 passed by the learned Single Judge rejecting the captioned writ petition filed by the appellant claiming promotion to the post of Gujarat Administrative Service Class-I (Selection Scale) with retrospective effect.

(2.) The facts, which are established from the pleadings, are that : -

(3.) The appellant ' original petitioner, who was serving on the post of Additional Collector was considered for promotion to the Gujarat Administrative Service (for short, 'GAS') Class-I (Selection Scale) by the Departmental Promotion Committee (for short, 'the DPC'), comprising the Chief Secretary and two other senior most Secretaries on 25/10/2011.