EUNICE BRAGANZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr S. D. Lotlikar, learned Senior Advocate who appears with Mr Terence Sequeira for the Petitioner, Ms Maria Simone Correia, learned Additional Government Advocate for Respondents 1 and 2 and Mr Vledson Braganza who appears with Mr Vilas Pavithran, learned Counsel for Respondents No.3 and 4.

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

(3.) The Petitioner seeks a writ of mandamus directing the Respondents to permit her to resume duties as a Trained Under Graduate Teacher in the third Respondent School along with all consequential benefits including backwages and arrears of the salary from the date of her appointment.