MANOJ S KAMAT Vs. GOA UNIVERSITY

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) Challenge in this Writ Petition is to the refusal to grant approval by the Goa University (Respondent No.l) for the appointment of the Petitioner to the post of Principal (Reader's grade) of the College managed by Respondent No.3. conveyed to the College by undated letter of October. 2009. The said approval was required to be given in terms of Statute SC-5(2)(d) of the Statutes of the University which provides that the recommendations of the Selection Committee shall be subject to the approval of the Vice-Chancellor. The University has not given its approval for the appointment of the Petitioner as Principal of the said College, as in the opinion of the Vice-Chancellor, the services rendered by the Petitioner for the period from June, 1999 to December, 1999 on lecture basis cannot be counted for the purpose of 10 years experience.

(3.) Some more facts necessary to decide the controversy need be stated :