RAJAN N. BANDEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By order dtd. 3/1/2022, this matter was posted for final disposal. Accordingly, rule. The rule is made returnable forthwith at the request of and with the consent of the learned Counsel for the parties.

(3.) The challenge in this petition is to the communication dtd. 7/8/2021 addressed by the Assistant Director of Education (VOC) informing the petitioner that his candidature cannot be considered for promotion to the post of Principal of Smt. Chandrabhaga Tukoba Naik Higher Secondary School, (said school).