VIJAYKUMAR A. CAROICAR Vs. STATE OF GOA

JUDGEMENT

(1.) By this petition, the petitioners has sought for the following reliefs :

(2.) The petitioner nos. 1 and 2 were appointed as teachers by respondent no.3 in respondent no.4 school in the years 1972 and 1977 respectively in terms of the Goa, Daman and Diu School Education Act, 1984 and the Rules framed thereunder. The dates of birth of the petitioners are 12.04.1948 and 16.04.1948 respectively and in terms of the provisions of Goa, Daman and Diu Education Act, the petitioners would reach age of superannuation on 12.04.2008 and 16.04.2008 respectively. In terms of Rule 88 of the School Education Rules, the petitioners were 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 :