KASHINATH L. DHUMASKAR Vs. STATE OF GOA

JUDGEMENT

(1.) This Review Petition has been filed seeking review of the Judgment and Order dtd. 30/7/2025 passed by a Co-ordinate Bench of this Court (Bharati Dangre & Nivedita Mehta, JJ) in Writ Petition No. 599 of 2022 on various grounds. The primary contention of the Review Petitioner is that the case projected by the Writ Petitioner, along with the contentions raised in the Writ Petition, have not been properly considered by the Division Bench, as a result of which, an error apparent on the face of the record has crept in the said order of the Court. Therefore, the Order dtd. 30/7/2025 calls for review.

(2.) The Bench, which had passed the Order dtd. 30/7/2025, is not available. Therefore, the matter has been listed before this Bench as per the available roster. With the consent of the learned Counsel for both sides, this Review Petition has been taken up for disposal today.

(3.) The basic case of the Review Petitioner is that, on 11/5/2020, the Goa University i.e. Respondent no.2 herein, had published an advertisement notice inviting applications for filling up various posts including the posts of Assistant Professor in the Department of Biochemistry. Two posts of Assistant Professor in the Department of Biochemistry were reserved for candidates belonging to the OBC category. The Review Petitioner/Writ Petitioner applied for the said posts as an OBC category candidate. Upon conclusion of the selection process, it transpired that the Petitioner had secured 49 out of the total 100 marks thus, falling short of the cut off mark of 50 by 1 mark. Consequently, the Review Petitioner was not selected.