SMITA DILIP AMONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD .

(2.) THE Petitioner challenges the legality and propriety of the selection and promotion of the Respondent no.4 Mrs. Sunia Bhandare, to the post of trained Graduate Teacher and prays for other consequential reliefs.

(3.) IT is contended that in August 1996, the Petitioner sought permission of the Respondent no.3 to pursue higher studies i.e. Bachelor of Arts (B.A.) degree course at the Yashwantrao Chavan Mukta Vidhyapith, Kolhapur as an external candidate. The said permission was granted and the Petitioner was awarded B.A. degree in the month of May, 2001.