SHILPA P. PAI PANANDIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) We have heard Mr S.D. Lotlikar, learned Senior Counsel for the petitioner, Ms Sulekha Kamat, learned Additional Government Advocate representing the State Authorities (respondent nos. 1 and 2) and Mr Rui Gomes Pereira representing respondent nos.4 and 5. Despite respondent no.3 having been sufficiently served no one has put in appearance on his behalf.

(2.) The proceedings of this petition under Article 226 of the Constitution of India have been instituted with a prayer to quash the Office Order dtd. 31/7/2024 passed by the President/Chairman of Vidya Bharati Goa/Shree Ganesh Higher Secondary School, Ganeshpuri-Mapusa Goa, whereby charge of officiating Principal of Shree Ganesh Higher Secondary School, Ganeshpuri-Mapusa Goa has been given to respondent no.3.

(3.) The ground of challenge in the said officiating Order is that the petitioner being senior to the respondent no.3 ought to have been given the officiating charge of the Principal.