POOJA MAHESH PARAB Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. J. Supekar, the learned Counsel for the petitioners and Mr. Pravin Faldessai, the learned Additional Government Advocate for the respondents.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties.

(3.) The challenge in this petition is to the decision reflected in the notings dtd. 21/6/2017 made by the Hon'ble Education Minister who scrapped the entire selection process which commenced in pursuance of advertisement dtd. 19/2/2015 for filling up the posts of LDCs in the Directorate of Higher Education.