VJ PATEL Vs. G E B AND V

JUDGEMENT

(1.) THE petitioner, who was working as Executive Engineer with the Gujarat Electricity Board, was aggrieved by non-grant of promotion to him to the post of Superintending Engineer. He, therefore, has moved this petition making following prayers:

(2.) HEARD the learned advocate Mr. D. S. Vasavada for the petitioner.

(3.) THE principal reliefs sought are two-fold:- (i) to hold that the action of respondent No. 1 in not giving promotion to the post of Superintending Engineer to the petitioner is arbitrary, illegal and violative of Articles 14 and 16 of the Constitution of India, and (ii) to direct the respondent No. 1 to promote the petitioner to the post of Superintending Engineer with effect from 24th August, 1987 and to pay all benefits etc.