POPATLAL RTANLAL DHUNDHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the appellant and perused the record. The present intra-court appeal is directed against the judgment and order dtd. 12/12/2024 passed by the learned Single Judge and dismissing the writ petition filed in the year 2011 with the following reliefs:-

(2.) In essence, the prayer made by the petitioner in the writ petition was to give a deemed date of promotion to the petitioner to the post of Head Constable with effect from 1/4/1989, the date from which his junior, the respondent no. 4 before the writ court, was promoted with all consequential benefits. As per the statement made in the writ petition, at the relevant point of time, i.e. at the time of institution of the writ petition, the petitioner was serving as an Assistant Sub Inspector of Police in Ahmedabad (Rural) District and was on deputation to A.C.B., Shahibaug, Ahmedabad.

(3.) The stand of the petitioner in the writ petition was that he was appointed on 11/12/1979 as an unarmed Police Constable and was promoted as Head Constable on 29/5/1992, and a subsequent promotion to the post of Assistant Sub Inspector of Police was dtd. 5/10/2002, the post which he was holding on the date of presentation of the writ petition.