MAHANT ASHISHKUMAR DILIPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal under clause 15 of the Letters Patent, 1865 is directed against the order dated 20.09.2018. The learned Single Judge while admitting the writ petition by issuing "Rule, returnable on 27th December, 2018", modified the ad-interim relief granted vide order dated 30.05.2018, by which the respondent authorities were directed not to take any action pursuant to the final seniority list. The learned Single Judge permitted the respondent authorities to effect the promotions to the post of Police Inspectors on the basis of the seniority list dated 17.05.2018, which is impugned and the promotions are made subject to the final outcome of the writ petition.

(2.) The kernel of the controversy in the present appeal and the writ petition is the preparation of two seniority lists dated 26.02.2018 and 17.05.2018 of the Unarmed Police-Sub Inspectors, Class-III under the provisions of the Gujarat Police Manual, 1975 (Part-I) [for short 'the Police Manual"].

(3.) The facts leading to the preparation of the aforementioned seniority lists are adumbrated as under: