SANJYOT UDAY KUDALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr.C. Padgaonkar with Ms V. Mahato for the petitioner, Mr.Deep Shirodkar, learned Additional Government Advocate for respondent nos.1, 2 and 3 and Mr.D. Lawande with Mr.P. Dangui for respondent no.4.

(2.) Rule. The rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The petitioner, who claims to be eligible to be promoted to the post of "Designated Officer" in the Directorate of Food and Drugs Administration, Government of Goa, questions the Government's attempt to fill up the said post by direct recruitment instead of promotion. The petitioner contends that such an attempt would be contrary to the Goa, Directorate of Food and Drugs Administration, Group A, Gazetted Post, Recruitment Rules, 2014 (the said Rules). The petitioner seeks a writ of mandamus directing the respondents to convene a DPC to fill up the vacancy for the post of "Designated Officer", which arose on the superannuation of Mrs. Iva Maxie Fernandes on 31/12/2021.