ILA GANPATLAL PATEL Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Harshal Pandya for the petitioner, learned advocate Mr.Hemang Shah for respondent Nos.1 and 2 and learned Assistant Government Pleader Mr.Manan Mehta for respondent No.3, at length.

(2.) By filing the present petition, the petitioner has called in question the inaction on part of respondent No.1 in not attending to the proposal dated 12th January, 2018 resulting into denial of promotion to the petitioner to the post of Registrar, Industrial Court.

(3.) The details of the service background of the petitioner are that she was appointed after process of selection, as Clerk-cum-Typist on the establishment of Industrial Court, Ahmedabad on 30th September, 1982. On 11th August, 1987, she was promoted as Senior Clerk, thereafter on 15th July, 1991 came to be promoted as Clerk and thereafter stood promoted on the post of Superintendent with effect from 01st September, 2012. The petitioner came to be transferred from Industrial Court, Ahmedabad to Industrial Court, Surat on 07th June, 2016.