SHILPA P. PAI PANANDIKER Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of learned Counsel appearing for the parties. Learned Counsel appearing for the Respondents, waive notice.

(2.) Heard Mr. Lotlikar, learned Senior Counsel appearing for the Petitioner, Mr. Samant, learned Additional Government Advocate appearing for the Respondent nos. 1 and 2, Mr. Shivraj Gaonkar, learned Counsel appearing for Respondent no. 3 and Mr. Desai, learned Senior Counsel appearing for Respondent nos. 4 and 5.

(3.) The Petitioner herein is serving as Teacher-Grade 1 in Shree Ganesh Higher Secondary School, Ganeshpuri i.e. Respondent no. 5 herein, which school is managed by the Respondent no.4-Society. Assailing the Departmental Promotion Committee's (DPC) recommendations made in the meeting held on 25/11/2024, whereby the name of the Respondent no. 3 has been recommended for the post of Principal of the Respondent no. 5- School as well as the consequential Order of promotion dtd. 26/11/2024 promoting the Respondent no.3 to the post of Principal, the present Writ Petition has been filed.