N A PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocate, Mr.Supehia, appearing on behalf of petitioner.

(2.) RULE . Learned AGP, Mr.Dabhi, waives service of rule on behalf of respondents.

(3.) BRIEF facts of the present petition are that petitioner is serving as Unarmed Police Constable in Amreli Taluka Police Station w.e.f. 1.8.1976. Initially, he was appointed in City of Ahmedabad w.e.f. 1.8.1976. Thereafter, he was promoted by an order dated 22.7.2002 in the post of Head Constable with deemed date 16.12.1998. The aforesaid order of promotion was cancelled by the respondent by order dated 19.5.2006 as communicated to the petitioner by the respondent. Thereafter, petitioner was suspended by order dated 3.8.2002 and suspension order was revoked subsequently and petitioner was reinstated in service on 16.3.2006. Thereafter, he was transferred to Amreli District on 20.3.2006.