P T CHANDWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) By this special civil application, the petitioner prays for direction to the respondents to treat him as having been regularly promoted to the post of District T.B. Officer, Class-I from 7.4.1973 and to grant to him all ancillary benefits including monetary benefits.

(3.) It is not in dispute that under the order dated 3.2.1978, annexure 'D' on the record of this special civil application filed, by .the petitioner the petitioner was temporarily promoted and appointed to officiate as District T.B. Officer, Class-I from the date of taking over the charge for a period not exceeding one year.