LAVU R. KONDUSKAR Vs. STATE OF GOA

JUDGEMENT

(1.) By this petition, the petitioner had sought for the following reliefs :

(2.) The petitioner was appointed as teacher by respondent no.2 in respondent no.3 school in the year 1974 in terms of the Goa, Daman and Diu School Education Act, 1984 and the Rules framed thereunder. The date of birth of the petitioner is 12.04.1948 and in terms of the provisions of Goa, Daman and Diu Education Act, the petitioner would reach age of superannuation on 12.04.2008. In terms of Rule 88 of the School Education Rules, the petitioner was entitled to be re-employed upto 30.04.2008.

(3.) Respondent no.1 published the notification dated 19.04.2006 amending Section 11 of the Goa School Education Act, 1984 which reads thus :