N.V.ANJARIA, J. - (1.)Heard learned Assistant Government Pleader Mr.Manan Mehta for the appellant - State.
(2.)Learned Single Judge, as per the judgment and order impugned in the present Letters Patent Appeal, held that the adverse remarks against the petitioner were communicated to the petitioner beyond the period of six weeks and, therefore, treated them to be liable to be expunged. Further, the direction was issued to grant the deemed date of promotion to the petitioner in the cadre of Gujarat Administrative Services, Class-I from the date the junior to the petitioner came to be promoted.
(3.)It appears that the communication of the confidential remarks to the petitioner was done as per the letter dtd. 27/1/2004 (Annexure - A to the main petition). It is specific case of the appellants that the said communication was within the stipulated period of six weeks from the date of completion of the process of writing of the confidential report.