S.G.SHAH,J. - (1.) Heard Mr.Vishal T. Patel, learned advocate for the petitioners and Mr.Kamal Trivedi learned Advocate General with Ms.S.K. Vishen, learned advocate for respondent Nos.3 to 5 and Mr.K.M. Antani learned Assistant Government Pleader for Respondent Nos.1 and 2. Perused the record.
(2.) The petitioners herein have prayed for appropriate order to restrain the respondent - State of Gujarat from appointing Officers of the State Government in whatsoever manner (Respondent No.3-Ahmedabad Municipal Corporation) and to direct the respondents that appointments, if any be made, it should be in accordance with Section 45 of the Gujarat Provincial Municipal Corporations Act, 1949 (For Short 'Act)'. Petitioners have also prayed for interim relief in aforesaid terms which is quite general and in advisory manner without any reason or support that why such order or interim relief is to be passed against local body which is otherwise acting in accordance with law and Rules, more particularly, when its activities are being supervised and controlled by the State Government.
(3.) It seems that the grievance of the petitioners is with respect to their promotion and, therefore, though there is no direct prayer clause in the petitions so as to promote the petitioners, the fact remains that by molding the relief specifically and, thereafter, by submitting the facts; ultimately what is contended by petitioners is to the effect that they may be promoted.;