KRISHNAKANT DHULABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of filing this writ application under Articles 14, 16 and 226 of the Constitution of India, the petitioner has inter alia prayed for grant of the following relief :

(2.) The brief facts of the petition are that the petitioner who is serving as Maintenance Surveyor in the City Survey Office, Palana, Taluka: Nadiad, District: Kheda and was appointed as a Surveyor on 09.05.1974. Thereafter, he was promoted as Maintenance Surveyor on 29.11992 and later on, he was promoted as Sheristedar on 20.04.2001 and then reverted on 20.07.2007 for want of vacancy and thereafter, he was not promoted again. Thereafter, vide letter dated 18.04.2007, the respondent no.3 communicated adverse remarks in the Annual Confidential Report of the petitioner for the period from 18.07.2006 to 31.03.2007. Thus, the petitioner made representation on

(3.) Heard learned advocates for the respective parties at length.