SURYAKANTA D ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners (legal heirs) by this petition have prayed for appropriate writ to quash and set aside the action of the Respondent in not granting deemed date of promotion for the post of Assistant Judge to the Petitioner from 1978 on account of the age bar.

(2.) CONSIDERING the facts and circumstances of the case, it would be just and proper, if the Petitioners, who are legal heirs of D. T. Acharya, makes a representation to the Secretary, legal Department of the State Government, who in turn may seek the opinion / recommendation of the High Court on administrative side and thereafter the appropriate decision may be taken.

(3.) HENCE, the present petition is disposed of with the observation that the Petitioners may make representation within four weeks from today and such representation shall be decided by the Secretary, Legal Department of the State Government, preferably within a period of 6 months from the date of receipt of representation.