WENDY GRACE MASCARENHASE DE SA Vs. DIRECTOR OF PROVEDORIA, INSTITUTE OF PUBLIC ASSISTANCE PROVEDORIA, HAVING OFFICE AT MALA, PANAJI-GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. Taken up for disposal.

(2.) The Petitioner has approached this Court with a prayer that Respondents should issue an appointment order which is not being issued inspite of the Petitioner being selected as far as back as on 11 September 2015.

(3.) On 15 June 2013, the Respondent issued an advertisement for the posts of Stewardess. The Petitioner applied for the said post. She was called for the written test on 25 June 2014, which the Petitioner cleared in July 2014. A call letter was issued to the Petitioner on 12 August 2015 to attend the oral interview. The Petitioner was selected on 20 August 2015 and on 11 September 2015 the Petitioner was offered an appointment. The Petitioner, in the mean while, was selected as a Anganwadi Worker in ICDS, Mormugao which offer, because of the appointment to the post of Steward, the Petitioner refused. The Petitioner approached various Public Authorities in respect of her appointment. Since she was not given the same, filed the present Petition.