MANSUKHLAL V SOLANKI Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

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

(2.) The petitioners, in all six, employees of the Gujarat Electricity Board, filed this Special Civil Application before this Court and prayer has been made for setting aside of the order dated 11.8.1980 passed by the Superintending Engineer, Porbandar, seeking to promote the respondents No. 3 to 24 as Sr. Accounts Clerks. Further prayer has been made by the petitioners in the Special Civil Application for the directions to the respondents to promote them before promoting the respondent-employees by applying preference rule contained in G.S.O. No. 470 dated 9.6.1959 so as to give preference to the petitioners over respondents No. 3 to 24 in the matter of promotion to the post of Sr. Accounts Clerk.

(3.) The submissions made by the learned counsel for the petitioners as well as the facts relevant to this Special Civil Application are not required to be taken in detail for the simple reason that none of the petitioners suffered any monetary loss or loss of seniority or loss of promotion in the matter, and as such, this petition deserves to be dismissed. This Court is not under an obligation to decide the academic point. The reason is 'very obvious. If this Court is not able to decide the matter of the real grievance of the parties for years together then consumption of the valuable time of this Court to decide the academic matters will cause serious injustice to the persons whose matters are pending for hearing for years together in this Court.