TEJA BHISE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) In this petition, the Petitioner seeks two reliefs. The first is for an appropriate writ to direct the Respondents No. 1 to 4 to convene the DPC for making a regular appointment to the post of Headmistress of the Union High School. The second is to quash the appointment of Respondent No. 5 as in-charge Headmistress and to appoint the Petitioner as in-charge Headmistress pending the appointment of Headmistress on regular basis.