SMRUTEE S KAMULKAR Vs. STATE OF GOA

JUDGEMENT

(1.) By this Petition, the Petitioner has challenged the advertisement for filling up the vacancies to the post of Vocational Teachers for the Academic Year 2011-2012 in Commercial Garment and Making, Office Secretaryship and Stenography and Electronic Technology and consequently appointments made pursuant to the said advertisement.

(2.) The advertisement was issued on 15 May 2010. The Petitioners applied pursuant to the advertisement and they were called for interviews. Thereafter Writ Petition No. 320/2011 came to be filed wherein a statement was made on behalf of the State that the selection process was being withdrawn. Thereafter the posts are advertised and the Petitioners have filed this Petition.

(3.) Rule was issued on 28 June 2011. Interim relief was refused. The Petition came on board on 1 September 2018 and it was adjourned. On 12 October 2018, time was sought on behalf of the Petitioners for taking instructions and the Petition was adjourned to 17 October 2018. On 17 October 2018, following order was passed: