M A PARMAR Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) THE petitioner has invoked Articles 14, 16, 21, 226 and 227 of the Constitution for challenging his reversion by the respondent from the post of Traffic Officer to Traffic Inspector. There is no dispute about the facts that the order of such reversion was earlier challenged before this Court and set aside only on the ground of violation of principles of natural justice. Therefore, a fresh decision after affording to the petitioner sufficient opportunity of being heard was made. There is also no dispute about the fact that promotion of the petitioner depended upon seniority and merit and due to finalization of the seniority list, the petitioner had become junior to another candidate for promotion. Under the circumstances, fresh order reverting the petitioner was only consequential to the finalization of the seniority list and the petitioner did not appear to have been singled out for such promotion.

(2.) IN the facts and for the reasons briefly discussed hereinabove, there is no substance in the grievances made by the petitioner and hence the petition is dismissed. Rule is discharged.