J M UPDHYAYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The petitioner, an employee of the respondents, by this petition is praying for the direction to the respondents to pay him the actual benefits of promotion and not the notional benefits which have been given to him on his promotion to the post of Sr. Clerk from deemed date. Second prayer has been made for direction to the respondents to promote him on the post of Dy. Accountant from the date on which his immediate juniors have been promoted with all consequential benefits.

(3.) This petition has been contested by the respondents by filing a detailed reply to the same.