ANIL GOVIND NAIK Vs. DIRECTOR OF EDUCATION, GOVERNMENT OF GOA, HAVING OFFICE AT DIRECTORATE OF EDUCATION , ALTO PORVORIM, BARDEZ-GOA

JUDGEMENT

(1.) This petition involves a dispute as to the seniority between the petitioner and the fourth respondent.

(2.) The brief facts necessary for the disposal of the petition, may be stated thus:

(3.) The petitioner had sought extraordinary leave in order to pursue a job in Saudi Arabia for better prospects. The extraordinary leave was initially granted for two years which was extended twice. It is a matter of record that the fourth respondent was on extraordinary leave from 21/9/2007 to 30/6/201 The fourth respondent rejoined her duties w.e.f 1/7/201 The order granting extraordinary leave to the fourth respondent did not stipulate that the respondent no.4 had a lien over the vacancy created on account of her extraordinary leave.