PUNJAJI N PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioners, desirous of seeking promotion to the posts of Assistant Sub -Inspector, have prayed for the following reliefs :

(2.) The facts of this case may be summarised as under :

(3.) Thus, the picture that emerges as on date is that the petitioners having been promoted as the Assistant Sub - Inspectors w.e.f. November 2014, could not be said to have completed two years of service on the post of Assistant Sub - Inspector and, therefore, they are not eligible to appear in the departmental examination which is going to be conducted on 30th June 2016 for the purpose of promotion on the posts of Platoon Commander.