RAMBHAI L JAMANG Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) On 8-8-1986, this petition was ordered to be heard with special civil application No. 1983/85. The aforesaid special civil application has already been decided. I called the judgment/order passed in the said special civil application and therefrom I find that it has been withdrawn by the counsel for the petitioner on the ground that it is filed against the provisional seniority list.

(3.) In this special civil application, the petitioners who were working at the relevant time as Sales Tax Inspectors in the Sales Tax Department of the Government of Gujarat, prayed for direction to the respondents to give them the promotion to the post of Sales Tax Officer Class II from the select list prepared in the year 1984. It is a case of the petitioners that they all belong to scheduled tribe community and in the year 1984, a select list of the candidates belonging to this community has been prepared for giving the promotions against the reserved vacancies of the Sales Tax Officer Class II.