BHIKHABHAI JETHABHAI BHOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) It is the case of the writ applicants that they were serving on the Work Charged establishment in the Class -IV service for a long time and had demanded promotion to the Class -III service. A proposal in that regard was made by the Superintending Engineer on 28th August, 1997. In response to the said proposal, the Government, on 29 th January, 1998, directed the Superintending Engineer to make appointments to the Class -III service in accordance with the Recruitment Rules and the existing Government Policy.

(3.) By an order dated 18th March, 1998, the applicants were promoted as the Work Charged Karkuns as well as the Work Charged Assistants with effect from the dates mentioned in the orders.