N C BHRAMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) None appears for the respondents despite service. No return has been filed so far.

(2.) The petitioners case is that in the seniority list amongst clerks in selection grade his name appeared at No. 4 while respondent No. 4 was shown at serial No. 12. vide impugned order dated 17.1 the respondent No. 4 has been promoted to the next higher post of head clerk ignoring the seniority of the petitioner. From the impugned order it appears that the promotion to respondent No. 4 was given subject to the decision of the advisory committee.

(3.) Relevant rule which governs the promotion to the head clerk in the Government Printing and Stationery Department class III reads as under :