ASLAMBI SHAIKH Vs. GOA HOUSING BOARD

JUDGEMENT

(1.) The Managing Director, Goa Housing Board, (hereafter "the Board", for short), published an advertisement dtd. 13/11/2021 inviting applications from eligible candidates, inter alia, for filling up two vacant posts of Accountant by direct recruitment. The said advertisement is the subject matter of challenge in this writ petition dtd. 17/12/2021 at the instance of the petitioners.

(2.) The petitioners are holding substantive posts of Upper Division Clerks in the Board. While the petitioner no.1 has been granted ad hoc promotion on the post of Accountant vide order dtd. 8/9/2015, the petitioner no.2 has been granted similar such promotion by an order dtd. 27/4/2018. Immediately after the advertisement was issued, the petitioners by separate but identically worded representations dtd. 18/11/2021 called upon the Managing Director of the Board to regularize their services as Accountant on regular basis upon withdrawal of such advertisement. The prayers of the petitioners for regularization were not accepted by the Board and, in effect, such representations stood rejected in the meeting of the Board held on 20/10/2021. By the same decision which was arrived at in such meeting, it was decided to issue the advertisement for direct recruitment on the two posts of Accountant. Rejection of the said representations by the Board was followed by the impugned advertisement, which appear to be the trigger for institution of this writ petition.

(3.) The case pleaded in the writ petition in support of the prayers for quashing and/or setting aside of the decision dtd. 20/10/2021 and the advertisement dtd. 13/11/2021 as well as the process of recruitment initiated in terms thereof may be noted.