GOPAL CHANDRA PRADHAN Vs. STATE OF GOA

JUDGEMENT

(1.) The Petitioner in Writ Petition no. 589 of 2010, Nirmala Education Society, is invoking Article 30(1) of the Constitution of India to challenge the impugned orders dtd. 6/7/2010 and 12/7/2010 issued by the Respondent no. 1-State of Goa. It is the case of the Petitioners that the manner in which the impugned orders have been issued, amounts to violation of the right of the Petitioner nos. 1 and 2 as a minority institution to administer its Educational Institution.

(2.) The factual backdrop in which the said Writ Petition has been filed is that the Petitioner no. 1 is a registered Society constituted by the Daughters of the Heart of Mary in India for the purpose of service of the human kind. The said Society has set up various Educational Institutions, including Nirmala Institute of Education i.e. the Petitioner no. 2 herein, which conducts the course of B.Ed. in the State of Goa.

(3.) In the year 1967-68, the said Institute started the M.Ed. Course as a part time course of two years duration and from the year 1991 onwards, it started the full time M.Ed. Course of one year duration. The Respondent no. 6 was appointed on 22/7/1993 as a Lecturer on temporary basis for the M.Ed. Course and later by order dtd. 13/6/1994, he was appointed as Lecturer on regular basis, exclusively for the said M.Ed. Course. Similarly, the Respondent no. 7 was appointed on 17/3/1994 on temporary basis and later, on 25/7/1994, he was appointed on regular basis for the M.Ed. Course.