JYOTI R NAGESHKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD by consent. Rule returnable forthwith.

(2.) THE petitioner seeks an appointment to the post of L.D.C., which has been withheld inspite of the petitioner having been duly selected for the said post.

(3.) INSPITE of the above, the petitioner has been denied appointment and has to approach this Court in the exercise of an extraordinary jurisdiction under Article 226 of the Constitution of India.