R J VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This special civil application had come up for preliminary hearing in the Court on 1-4-1987, on which date, notice has been issued to the respondents returnable on 16-4-1987. Thereafter, this matter has been placed on Board for three times and ultimately on 24/06/1988, it was admitted. The petitioner subsequently prayed for amendment of the special civil application which has been granted by this Court on 26th March, 1998.

(2.) The respondents have not cared to file reply to the special civil application as it stand originally as well as to the amended petition and worse is that nobody is present on their behalf to make oral submissions also.

(3.) Heard the learned counsel for the petitioner and perused the special civil application. The petitioner was promoted to the post of District Health Officer in the month of November 1981. The seniority list of District Health Officers was published vide notification dated 16/12/1986 in which the position was shown as on 1-9-1980. Naturally, as the petitioner was promoted on this post in the month of November 1981 his name is not there. A copy of the said seniority list has been submitted on the record of this special civil application.