PADHIYAR MUNAF SATARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed praying for setting aside order dated 25-09-2017 passed by the Joint Secretary, Urban Development and Urban Housing Department (UDHD) and order dated 12-12-2012 passed by the Under Secretary, UDHD.

(2.) Essentially, the challenge was with regard to the seniority list published by the concerned Department, wherein two colleagues of the petitioner namely J.S.CHAVDA and D.J.GAVIT were placed higher in the seniority list of the Town Planner Class-I by giving them deemed date of promotion.

(3.) Pending the petition, the petitioner has also moved the Draft amendment, which was granted. It is prayed for setting aside order dated 27-07-2018, which was the communication addressed to the petitioner upon his grievance made regarding aforementioned colleagues of the petitioner. The petitioner has also prayed for quashing and setting aside the decision of the State for granting deemed date of promotion in the cadre of Town Planner, Class-I and challenging the order dated 01-06-2018, whereby the aforesaid colleagues of the petitioner were granted promotion to the post of Senior Town Planner, Class-I. It appears from the record that the colleagues of the petitioner, whose promotion / deemed date of promotion are the subject matter of challenge, were joined as respondent Nos.4 and 5 by order of this Court dated 11-02-2019, of which the respondent No.4 has retired in June, 2021.