MADHVI DEVENDRABHAI SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These appeals arise out of a common judgement rendered by the learned Single Judge on 26/11/2019, by which, the petitions filed by the appellants for a prayer that the promotions from the cadre of Junior Lecturer to the cadre of Senior Lecturer on the basis of branches of the cadre be quashed and set aside and directions be issued to operate and maintain a common seniority list of Junior Lecturers irrespective of the branches in which they were working for the purposes of promotion to the post of Senior Lecturer. The learned Single Judge by the judgement, dismissed the petitions holding that the recruitment rules in question for the purposes of promotion stipulated that the appointment to the post was to be made by promotion on the basis of educational qualifications and experience which included the qualifications of having worked in the seven branches that was set out in the rules.

(2.) Mr.K.B.Pujara, learned advocate appearing for the appellant in Letters Patent Appeal No. 488 of 2020, made the following submissions:

(3.) Ms.Megha Chitalia, learned Assistant Government Pleader appearing for the State relied upon the affidavitin-reply filed before the learned Single Judge. She, in substance, would reiterate the submissions made by her counter part before the learned Single Judge.