KANAIYALAL U JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, a Police Head Constable in the Police department of the Government of Gujarat, filed this special civil application and prayer has been made for direction to the respondents for quashing and setting aside of the selection result for promotion to the post of Police Sub Inspectors held in the year 1982-83 and also the result of the petitioner communicated to him by letter dated 9th April, 1985 and further direction to the respondents to hold the fresh oral test for the purpose of selection for promotion to the post of Police Sub Inspectors.

(2.) The grievance of the petitioner is that the interview of the petitioner taken by the selection committee was nothing but only a formality. Further grievance has been made that irrelevant questions were put to the petitioner in the interview. It has further been stated that one member asked the question which has no relevance whatsoever to the selection by promotion to be made to the post of Police Sub Inspector. So the entire selection, as per the petitioner's case was farce and conducted by the members of the Board without any sense of their responsibility. The next grievance has been made that the petitioner's service record has also not been examined properly. The grievance of the petitioner is that before the Examination Board complete service record of the petitioner upto the year 1983 was not produced.

(3.) Reply to the special civil application has been filed by the respondents and all the averments made by the petitioner have been controverted therein.