LAWS(GJH)-2004-7-25

P J PATEL Vs. STATE OF GUJARAT

Decided On July 23, 2004
PJ PATEL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of this petition the petitioner has challenged the action of the respondent whereby the respondent nos.4 and 5 are treated to be seniors to the petitioner vide communication dated 9th October 2001 in spite of the fact that the petitioner was senior while they were granted ad hoc promotion on 11th December 1998.

(2.) The petitioner was appointed as a direct recruit Executive Engineer in the Roads & Building Department of Government of Gujarat. Seniority list was published from time to time and the name of the petitioner was placed at the appropriate place. Shri M.B. Bhalala and Shri J.J. Shiyani, respondent nos.4 and 5 herein, who are also direct recruits, were junior to the petitioner and were shown as such in the seniority list.

(3.) Though the respondent nos.4 and 5 were served, none appeared on their behalf.