ANANTRAY MAGANLAL VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This order will dispose of Letters Patent Appeal No. 705 of 1994 as well as Civil Application No. 16 of 1995 which has been filed in the very Letters Patent Appeal.

(2.) In order to appreciate the rival contentions it is necessary to set out a few facts.

(3.) The appellant was appointed as Joint Director of Agriculture on 17th March 1989 It appears that a Committee prepared a select panel for appointment to the post of Director of Agriculture in the State of Gujarat. Pursuant thereto order dated 11th of November 1993 was passed whereby the appellant was promoted as Director of Agriculture but his promotion and appointment was stated to be purely temporary as per the said order.