ANANT S PATIL Vs. STATE OF GOA

JUDGEMENT

(1.) RULE. By consent, the Rule is made returnable forthwith. Learned Counsel for the respondents waive service for the respective respondents. Heard.

(2.) THE petitioner is aggrieved by the communications dated 12th February, 2009 and 25th February, 2009, the copies of which are at Exhibits � K� and � L� to the petition. The grievance of the petitioner is that the communications at Exhibits � K� and � L� affect his civil right of being entitled to certain benefits on the basis that he is a teaching staff. The Counsel for the petitioner submits that the petitioner is a member of teaching staff, who had always been classified as � Supporting Academic Staff� since the time of his appointment. The Counsel for the respondent University submits that the post of � Supporting Academic Staff� is not a teaching staff, but it is a non-teaching staff post.

(3.) WE, accordingly, quash and set aside the impugned communications dated 12th February, 2009 and 25th February, 2009 issued by the respondents No.1 and 3. It would be open to the respondents to pass appropriate orders, after giving opportunity to the petitioner of being heard in the matter. All contentions are kept open. Rule is made absolute in the above terms. There shall be no order as to costs.