BHIKHUBHAI BHAJGOVIND DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The petitioner is an employee of the Animal Husbandry Department of the Government of Gujarat who has filed this Special Civil Application and a grievance has been made therein that, his seniority is to be fixed in the cadre of Junior Clerk with effect from 26th March 1968. The petitioner has been appointed on the post of Junior Clerk after he has been selected in the Central Recruitment Scheme. It is the case of the petitioner that, after re-allotment of the petitioner to another department, it appeared that, his past services were not taken for the purpose of giving seniority.

(3.) In many of the cases of this nature, this Court has taken a view that in the matter of seniority and other service disputes of the employees/officers, the State may provide alternative redressal forum to its employees/officers. Though the service Tribunal has been constituted in the State by the State Government, but its jurisdiction is kept very very limited and the majority of the disputes in service matters are being kept out of the purview of the Tribunal. The matter of disputes of the nature of withholding of increments, non-granting of selection grade or the benefits of the 9-18-27 years' or seniority dispute, reversion or promotion, the employees/officers are coming directly before this Court.