PRANITA U. PURAB Vs. STATE OF GOA

JUDGEMENT

(1.) The distinction between the two positions adopted by this Court concerning the interpretation of the Circular dtd. 29/5/1992 constitutes the basis of this reference.

(2.) In the case of Rajan N. Bandekar vs. State of Goa, Writ Petition No.2065 of 2021(F), this Court held that teachers from the Vocational Stream were not entitled to promotion to the post of Headmaster/ Principal in terms of the Goa School Education Act, 1984 (hereinafter referred to as "the Act, 1984"), and Rules of 1986. It also held that Circular dtd. 29/5/1992 would not entitle a vocational teacher to be brought under the provisions of the Act, 1984 and Rules, 1986.

(3.) A subsequent judgment of a Coordinate Bench in Subhash Laxman Nerurkar Vs State of Goa and other, 2024 SCC OnLine Bom 1402 tn paragraph 6 which read thus: