MANSAVI VADIEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, the learned Senior Advocate, who appears along with Mr. T. Sequeira for the Petitioner, Mr. D. J. Pangam, the learned Advocate General, who appears along with Ms. Maria Correia, Additional Government Advocate for Respondents No.1 to 7 and Smt. A. Agni, the learned Senior Advocate, who appears along with Ms. Savoikar for Respondent No.8.

(2.) Rule. The rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.

(3.) On 25/5/1981, the Petitioner was appointed as a Staff Nurse at the Goa Medical College on regular basis. On 13/4/2010, the Petitioner requested the Dean, Goa Medical College to forward her application to the Directorate of Health Services for appointment to the post of Clinical Instructor at the Institute of Nursing Education. She also requested that she be permitted to work in the Institute of Nursing Education by way of working arrangement, pending the process leading to her appointment as a Clinical Instructor in the Institute of Nursing Education.