AZIA PIEDADE DSILVA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S.D. Lotlikar, learned Senior Advocate with Mr. N. Amonkar, learned Advocate for the petitioner, Mr. Sagar Dhargalkar, learned Additional Government Advocate for the respondent Nos.1 and 2, Mr. Coelho Pereira, Senior Advocate with Mr. B. Fernandes, learned Advocate for the respondent Nos.3 and 4 and Mr. S. Karpe and Mr. Abhishek Sawant, learned Advocates for the respondent No.5.

(2.) Contention of the petitioner in the petition is that an advertisement came to be published in the local daily OHeraldO dated 31/10/2015 stating requirement of Art.(BFA), Physical Education and Computer Teachers by the Diocesan Society of Education (DSE), Panaji- Goa. The petitioner applied for the same and submitted her application alongwith her resume and certificates on 03/11/2015 after noticing the said advertisement and after confirming from the office of DSE that the post advertised was a permanent post to be filled up on regular basis.

(3.) The petitioner appeared for a written test and oral interview on 12/01/2016, held in the presence of Asst. Secretary of DSE, ADEI, Headmaster of Santa Cruz High School and subject expert, Santa Cruz High School. Upon undergoing the selection process and on the recommendation of the selection committee, the petitioner was appointed to the post of Computer Teacher by the Secretary, DSE, vide order bearing No.DSE/4206/Prov.Appt./2016-17 dated 16/02/2016 stated as "Order of Provisional Appointment 'On Probation'" for a period of two years w.e.f. 17/02/2016. The petitioner joined duty at Our Lady of Lourdes High School, Valpoi on 17/02/2016 and sent a copy of the joining letter, acceptance letter and Medical Certificate to the Secretary, DSE.