MAHESHKUMAR S BHOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common questions of law and facts have arisen in all these special civil applications, the same are being taken up for hearing together and are being disposed of by this common order.

(2.) The petitioners in all these special civil applications are working on the post of Deputy Mamlatdar in the Revenue Department of the Government of Gujarat. They have been promoted to this post from the post of Circle Inspector or Clerk. In some of the cases, the order of reversion of the petitioners have been passed from the post of Deputy Mamlatdar and in some of the cases, the order has not been passed, but having the apprehension of their reversion, they approached this Court. The dispute has also been raised in many of the petitions regarding the assignment of seniority to the petitioners in the feeder cadre.

(3.) It is not in dispute that all the petitioners were given the promotion on the post of Deputy Mamlatdar only on adhoc and temporary basis. They have not been given the regular promotion after being adjudged suitable by the Departmental Promotion Committee for the post of Deputy Mamlatdar.