PRADNYA SACHIN KAKODKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of and at the request of the learned counsel appearing for the parties.

(2.) By the present petition, the petitioner seeks a direction against the respondents, calling for the records of the oral interview and after perusal of the same, to quash and set aside the result of the oral interview dtd. 8/4/2024 and to hold the same afresh in terms of law and the guidelines as laid down in this regard. The petitioner has further sought to stay the implementation of the final result and the appointment of the selected candidates, i.e. respondent nos. 5 and 6 to the post of 'Public Health Dentist' in the Directorate of Health Services.

(3.) In brief, the case of the petitioner is that the petitioner is qualified as a Bachelor of Dental Surgery, and has work experience of 20 years and 4 months in her field of work. The petitioner, besides her work experience, is also a Chess player, having participated in the 41* and 44 National Women Challenger Chess Championships held in the year 2014.