SAMRATHDAN DEJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admitted. Mr.S.P.Hasurkar waives service of notice on behalf of the respondents. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) This appeal is directed against a part of interlocutory order passed by the Learned Single Judge in SCA 10532 of 1998 on 4.2.99 by which interim relief was refused to the appellants though it was granted to some of the petitioners.

(3.) A petition was filed by eight petitioners under Article 226 of the Constitution for an appropriate writ direction or order directing the respondent authorities to issue orders of promotion of the petitioners as Police Sub Inspectors who were selected for the said post and by treating them for all purposes on par with other Police Sub Inspectors by quashing and setting aside the order dated 5.12.98. Interim prayer was also made during the pendency and disposal of the petition that the authorities may be directed to send the petitioners for training of Police Sub Inspectors and on successful completion of training period to confer the benefits as are available to other Police Sub Inspectors.