DINESH FRANCIS SWAMY Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ashwin Bhobe for the Petitioner, Mr. D. Pangam learned Advocate General along with Mr. Prashil Arolkar, learned Additional Government Advocate for respondents nos.1 and 2, and Mr. D. Lawande with Mr. P. Dangui for respondent no.3 - Goa Public Service Commission (GPSC).

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The Petitioner challenges the impugned communication dtd. 11/1/2022 declining to forward the Petitioner's name to the State Government for appointment to the post of Lecturer in Pedodontics and Preventive Dentistry, Goa Dental College and Hospital, Bambolim. The Petitioner also challenges the decision of the GPSC to proceed with direct recruitment for this post under the advertisement dtd. 10/6/2022.