DILSHA DATTA MASHELKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Petitioner has invoked writ jurisdiction of this Court by seeking a mandamus commanding respondent no.2 to issue an order of appointment in her favour to the post of "Lower Division Clerk" in Mapusa Municipal Council subject to the Petitioner fulfilling medical test or other such requirements.

(2.) We have heard Mr. S. D. Lotlikar, learned Senior Counsel appearing for the petitioner and Mr. S. D. Padiyar, learned Counsel appearing for the respondent no.2.

(3.) Pursuant to an advertisement published in the local daily news paper "Navhind Times" dated 28.1.2016 by respondent no.2, inviting applications for filling up post of "Lower Division Clerk" having pay scale of 5200-20200 plus grade pay 1900, the petitioner had applied for the same from Other Backward Class category(OBC). Following were the requirements for the said post:-