UMESHSINH DODBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . The petitioner i.e. Unwedsinh Dadbha Jadeja joined service as a Police Constable in the year 1954 He was promoted to the post of 2nd Grade Unarmed Head Constable in the year 1968. Again in the year 1978 he was promoted to the post of last Grade Unarmed Head Constable. The Special Inspector General of Police Junagadh Range Junagadh passed an order dated February 2 1993 promoting five 1st Grade Head Constables including the petitioner to the post of Police Subinspector on ad hoc basis. In the said order it was recited that the promotion was confined to Junagadh District and that 1st Grade Head Constables who were promoted on ad hoc basis were not entitled to any seniority nor were entitled to promotion to higher post. It was further recited in the said order that 1st Grade Head Constables promoted to the post of Police Sub-Inspector on ad hoc basis would not get any right to continue on the post of Police Sub-Inspector and on availability of regularly selected Police Sub-Inspectors they would be liable to be reverted to their original posts. A copy of the order dated February 2 1993 passed by the Special Inspector General of Police Junagadh is produced at Annexure-I along with Affidavit-inReply field on behalf of the respondents. In pursuance of the a hove referred to order the District Superintendent of Police Junagadh passed a consequential Office Order dated February 3 1993 conveying the order passed by the Special Inspector General of Police Junagadh Range Junagadh. The consequential office order passed by the Dist. Superintendent of Police is produced by the petitioner at Annexure-A to the petition.

(2.) . The petitioner was posted as Police Sub-Inspector on February 4 1993 at Prabhas-Patan Police Station. He was subsequently transferred as Reader P. S. I. to Sub-Divisional Police Officer Veraval.

(3.) . By a communication dated March 18 1994 Office of Director General of Police State of Gujarat Ahmedabad informed all concerned that ad hoc promotion granted should not be continued for a period of more than one year. In view of the said communication Special Inspector General of Police Junagadh Range Junagadh passed an order dated March 31 1994 reverting the petitioner and others to the post of Unarmed 1st Grade Head Constable. The order dated March 31 1994 passed by the Special Inspector General of Police Junagadh Range Junagadh is produced on the record of the petition at AnnexureII along with the Affidavit-in-Reply. In pursuance of the aforesaid order another consequential Office Order was issued by the D. S. P. Junagadh conveying the order passed by the Special Inspector General of Police Junagadh Range Junagadh. The consequential Office Order passed by the D. S. P. Junagadh is produced by the petitioner at Annexure-B to the petition.