LAWS(GJH)-2013-2-83

GIRISH CHHELASHANKAR BHATT Vs. STATE OF GUJARAT

Decided On February 06, 2013
Girish Chhelashankar Bhatt Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed that the respondents authorities be directed to give promotion to the petitioner from Class -IV to Class -III with retrospective effect of 1991.

(2.) MS . Bora learned Advocate for the petitioner stated that the petitioner had initially joined the service as a Peon with respondent authorities and he had passed the qualifying examination for being eligible for promotion as a junior clerk at the relevant time. It is indicated that though the posts were vacant, promotions were not granted on the post of junior clerk and in her perception, persons junior to the petitioner were given promotion.

(3.) HAVING heard learned advocates for the respective parties and having gone through the record, I find that the petitioner has not been able to point out that any person junior to him was promoted earlier in point of time and thus, the case of the petitioner on the point of discrimination fails.