MAHESHBHAI G SHAH Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for petitioners and perused the Special Civil Application.

(2.) Grievance of the petitioners is that the action of the respondent-authorities not to give them promotion in the category of Junior Accountant in the pay scale of Rs.425-700 is wholly arbitrary and unjustified.

(3.) The petitioners have come up with the case that the respondents No.3 to 7 in this Special Civil Application are juniors to them in the category of Junior Clerk and promotion given to them in the category of Junior Accountant in preference to them is wholly arbitrary and unjustified.