A.K. ASHTAPULRE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In Special Civil Application No.701 of 1986 filed by the petitioner, the High Court directed that petitioner's case for promotion to the post of Deputy Conservator of Forests may be considered and if found fit, he may be promoted to the said post from the dale his immediate junior was promoted. The Court also directed that promotion will be given to the petitioner on that post with all consequential monetary and other benefits Pursuant to the order, petitioner was promoted, given seniority but arrears of pay were not paid in view of Standing Government Orders referred to in Government Resolution dated 21-12-87.

(2.) Allowing the petition held: