NATVARBHAI NARANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, who is a Junior Industries Inspector, has challenged in this petition the promotion orders dated April 7, 1981 (Annexure "c") and dated September 5, 1981 (Annexure "f") of promoting his juniors and also prayed to direct the respondents to promote the petitioner with effect from April 8, 1981 with all consequential benefits on such promotion. By way of interim relief, it is prayed that respondent Np. 2 be restrained from implementing and/or giving effect to the promotion orders dated April 7, 1981 and September 5, 1981 and he be further restrained from giving charge of the post of Senior Industries Inspector to person junior to the petitioner.

(2.) THIS petition was filed on September 17, 1981 and placed for orders on September 18, 1981. On September 18, 1981, this petition was straightaway admitted and Rule was issued and notice as to interim relief was made returnable on October 13, 1981 and it was directed that one post of Senior Industries Inspector be kept vacant till October 31, 1981. That ad-interim relief was confirmed on October 20, 1981.

(3.) IT may be stated that when promotion order (Annexure "c") dated April 7, 1981 was issued, the petitioner challenged the same by way of Special Civil Application No. 1221/81 which was disposed of on (he statement made by the learned Advocate for the respondents (Annexure "d") which is as under :