MADHAVLAL A PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As in both these Special Civil Application, a common question of fact and ground has been raised, the same are being disposed of by this common order.

(2.) The petitioners, Agricultural Supervisors in the Department of Agriculture, Government of Gujarat, have filed the Special Civil Application No. 247 of 1983 before this Court and prayer has been made for issuing writ of Mandamus or any other appropriate writ, order or direction, quashing the seniority lists of Agricultural Supervisors of Baroda Division published on 31.8.1982 and that of Rajkot Division published on 27.8.1982 and for further directions to the respondents No. 1 to 4 to prepare the revised seniority lists of Agricultural Supervisors of Baroda and Rajkot Division showing the position as on 31.12.1982 having due regard to the proforma prescribed by Government in their Circular of General Administration Department No. SNR-1080- 1734-G-2 dated 28.11.1980. Further prayers have been made for directions to respondents No. 1 to 4 to implement the directions dated 22.7.1981 and 30.4.1982 of this Court given in Civil Application No. 1479 of 1982 in Special Civil Application No. 1179 of 1980, which the respondents have failed to comply with and to give promotion to the other persons.

(3.) After filing this Special Civil Application, amendment has been made therein and further prayer has been made for quashing of the final seniority list of Agricultural Supervisors of Baroda and Rajkot Division published on 14.6.1988 and for further direction to revise the said seniority list showing the position therein as on 1.1.1988 taking into consideration the total number of posts of promotee Agricultural Supervisors required to be maintained for Rajkot and Baroda Divisions and for further directions to the respondents to appropriately correct the seniority list of Agricultural Officers and Gujarat Agricultural Service Class II published by the Agriculture, Co-operation and Rural Development Department under the orders dated 31st August 1991 and 15th April, 1995 respectively.