MEENA MADHUKAR PHAL Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The Petitioner seeks an Order directing the respondents to fill up the post of Headmaster of the Institution run by respondent nos. 3 and 4 by regular promotion of the petitioner to the post from the date of vacancy i.e 1.6.2009, after finalising the seniority list.

(3.) The relief as prayed for cannot be granted. If the petitioner is entitled to be considered, the respondents shall do so. Mr. M. Sonak, learned counsel appearing on behalf of respondent nos. 3 and 4 makes a statement that respondent nos. 3 and 4 shall on or before 30.4.2010 circulate a fresh tentative seniority list. He further makes a statement that within four weeks thereafter, seniority list shall be prepared after following the procedure. Both the statements are accepted. Respondent nos. 3 and 4 are ordered and directed accordingly.