BHUSHAN BHAVE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Petitioner challenges the appointments of respondents nos.5 to 9 as principals of government colleges on the ground that they are contrary to the Government of Goa, Government College of Arts, Science, and Commerce, Goa College of Home Science, and Goa College of Music, Group "?A,' Gazetted Post, Recruitment Rules, 2016 (said Rules).

(3.) Mr. Shivan Desai, the learned counsel for the Petitioner, submits that the respondent nos.5 to 9 do not fulfill essential qualifications prescribed in Clause 4 of Column 7 of the Schedule to the said Rules. Clause 4 reads as follows:-