SILVIA NORONHA Vs. GOA UNIVERSITY

JUDGEMENT

(1.) Rule. Rule is made returnable and heard forthwith.

(2.) RESPONDENT No. 2 is State of Goa. The petitioner has sought an order setting aside the report of the Selection Committee, not recommending the petitioner for promotion to the post of Professor. The petitioner has challenged resolutions dated 1st October, 2010 and 15th February, 2012 of the Executive Council confirmed on 4th April, 2012 and a letter dated 13th November, 2010, conveying the impugned result to the petitioner. This is the second round of litigation. The petitioner had earlier filed Writ Petition No. 832/2009 which was heard and disposed of along with Writ Petition No. 825/2009 filed by another candidate, by an order and judgment dated 19th April, 2010. Considering the order that we propose passing, we would refer to only a few facts as are also referred to in the said judgment.

(3.) (A) In the year 1998, the University Grants Commission (UGC) recommended the CAS for the University Teachers, in different categories, including the Readers. The scheme was accepted by the State of Goa and the Goa University, for implementation with effect from 1.1.1996. Statute SA -19 was, accordingly, amended by the Goa University, approved by the State Government and assented to by the Chancellor.