NARENDA JAYANTILAL PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Shri Adeshra, learned counsel for the petitioner and Shri Dwivedi, learned AGP for the respondent State.

(2.) Shri Adeshra, learned counsel for the petitioner has submitted that the petitioner was promoted to the post of Deputy Executive Engineer in the month of October, 1979. As the petitioner was eligible for promotion to the post of Executive Engineer and his name was recommended by the Disciplinary Proceedings Committee, he be deemed to have been promoted from 9.12.1998. It is submitted that chargesheet itself came to be issued on 14.6.1999. The petitioner has been exonerated in the Departmental Inquiry on 9.3.2001 and the petitioner came to be promoted to the post of Executive Engineer on 3.10.2001. The petitioner has attained the age of superannuation and retired on 31.3.2006. Now, therefore, the petition is confine only to the claim of deem date to be given to the petitioner and other consequential benefits flowing therefrom as the petitioner is entitled to deem date from 9.12.1998.

(3.) Shri Dwivedi, learned AGP has placed on record the communication addressed by Narmada Water Resources and Water Supply, Kalpsar Department, dated 18.7.2007 indicating that question of giving deemed date to the petitioner is under consideration and necessary order shall be passed after considering the case. The said communication dated 18.7.2007 is ordered to be taken on record.