M A PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, an employee of the Agricultural Department of the Government of Gujarat by this petition under Article 226 of the Constitution is praying for following reliefs:

(2.) Under annexure `G' at page No.59 of this special civil application, the petitioner was informed to pass the Departmental Examination on or before 31st October, 1986, failing which he will be reverted to the post of Agricultural Assistant w.e.f. 1/11/1986.

(3.) The facts of the case, in brief, are that the petitioner was appointed on the post of Agricultural Assistant Gr.II under the order dated 10th January, 1958. Under the order dated 27/02/1964, of the Superintending Agricultural Officer, Rajkot Division, Rajkot, the petitioner was promoted to the post of Agricultural Supervisor and he continued to work on this post till the day on which he filed this petition and till the day he attained the age of superannuation in 1995 and retired from the Government services. Under the Gujarat Agricultural Department (Conditions of service relating to non-ministerial Staff Departmental Examination) Rules, 1976 the petitioner was required to pass this examination as provided thereunder. These rules were brought into force in the year 1976 whereas the petitioner was promoted in the year 1964.