MAYA CARVALHO E. RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) In pursuance of an advertisement dated 5 th April, 2003, inviting applications for filling in a post of Librarian at the Nirmala Institute of Education, Altinho, Panaji (Institute), which is a Government aided Institution, the Petitioner applied and was selected and appointed as a Librarian vide appointment Order dated 27th May, 2003 with effect from 3rd June, 2003.

(3.) Since the Petitioner had neither cleared NET/SET Examination, nor did she possess M.Phil/Ph.D. qualification, her appointment was on temporary basis upto to the end of Academic Year 2003-04. The appointment order dated 27th May, 2003 had clarified this position and further stated that if the Petitioner passes NET/SET Examination within the academic year, her appointment will be regularised/confirmed.