NOREEN NERENHA Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner herein has prayed for setting aside and quashing the Order dated 31st December, 1994 passed by respondent No. 1 herein. By the said order, the respondent No. 5 was held to be entitled to the seniority among the primary teachers from her original date of appointment i. e. 18-6-1984.

(3.) THE respondent No. 5 came to be appointed in the primary section on 18-6-1984. Thereafter she was transferred to pre-primary section. The petitioner came to be appointed in the primary section on 25-6-1988.