V N CONTRACTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner claims deemed dates of promotions as Deputy Engineer and Executive Engineer. He was a Supervisor and was promoted as Deputy Engineer in 1971. He claims that he was wrongly superseded and should have been promoted in 1968 when his juniors were promoted.

(2.) The petitioner had filed Special Civil Application No.2465 of 1981, which was decided on 6th July 1982. The High Court held that the petitioner had submitted a number of representations, which are not decided. Therefore, it, prima facie, appeared to the Court that there was substance in the claim of the petitioner. The respondent had not filed any reply. Long time elapsed between the date when injustice sought to have been caused to the petitioner for the first time and the date of filing of the petition. The High Court further observed that those persons who may be affected one way or the other by its decision have not been joined as parties in the petition. For all those reasons, the High Court directed the State Government to consider all the representations made by the petitioner. Consequently, the Court passed order as follows:

(3.) The petitioner's representation was rejected.