SATCHIT PANDURANG POLL Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mr. Lotlikar, learned Counsel for the petitioner and Mr. Rivonkar, the Additional Government Advocate for the respondents 1 and 2.

(2.) THE writ petition is filed challenging the method of direct recruitment for appointment to the post of Sanitary Inspector in the Directorate of Health Services undertaken by the respondents 1 and 2 as well as the promotions made in favour of respondents 3 to 6.

(3.) THE short question which falls for our consideration in the present writ petition is whether the recruitment and appointment sought to be done by the method of direct recruitment without considering the candidate/petitioner of the Department was permissible in law?